(1)The State Government may make rules for carrying out the provisions of the Act.(2)Without prejudice to the generality of the foregoing power, such rules may provide for-(a)the manner and the form in which certificate may be forwarded to the Collector under sub-section (5) of Section 3:(b)collecting any information or statistics for the purposes of this Act;(c)the form and the manner in which any return shall be prepared and furnished:(d)the matters which are to be and may be prescribed.(3)The power to make rules under sub-section (1) and (2) shall include the power to make rules with retrospective application so however that the rules so made shall not have effect prior to twenty-sixth day of January 1950.(4)All rules made under this Act shall be laid before the State Legislature as soon as may be, after they are made and shall be subject to such omission, alterations and additions as the Legislature may make in the Session they are so laid:Provided that any rules having retrospective application shall not come into force until fourteen days after its copy has been laid on the table of the Legislative Assembly.
