Section 15 in The Assam Cattle Preservation Act, 1950
15. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, 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)the terms and conditions of service of the Veterinary Officers appointed under this Act;(b)the form and manner in which application for certifications under Section 5 shall be made;(c)the fees payable for any certificate which may be issued under Section 5 and the form of such certificates;(cc)prescribing the authority under Section 5;(d)the places in which cattle may be slaughtered in pursuance of this Act;(e)the conditions subject to which the slaughter of any cattle may be permitted under Section 13;The Schedule[See Section 2]Bulls.Bullocks.Cows.Calves.Male and female buffaloes.Buffalo calves.
