(1)The State Government may after previous publication, by notification, make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for—(a)all matters expressly required or allowed by this Act to be prescribed;(b)the form of, and the particulars to be contained in, an application for a pawnbroker’s licence under this Act; and(c)the form in which books, accounts and documents specified in this Act shall be recorded, maintained, kept or used.(3)Every rule made under this Act, shall be laid, as soon as may be after it is made before each House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in two successive sessions, and if before the expiry of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so however that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
