Section 23(2) in The Maharashtra Live-Stock Improvement Act, 1933
(2)In particular and without prejudice to the generality of the foregoing provision, such rules may be made for all or any of the following purposes, namely :—(a)under section 4, prescribing the powers and duties to be exercised and performed by a live-stock officer and the assignment of such powers or duties,(b)under section 5, prescribing the age of a bull after which it shall not be kept without a licence,(c)under section 6, prescribing the form of, the manner in which, the terms, conditions and restrictions on which, a licence shall be granted, transferred or renewed,(d)under section 7, prescribing the conditions subject to which a licence may be revoked,(e)under sections 7 and 11, prescribing the manner in which notice shall be served,(f)under section 8, prescribing the conditions subject to which a duplicate of a licence may be granted,(ff)under section 9A, prescribing the distinguishing mark for branding and the period within which intimation of possession of unbranded bulls shall be given to a live-stock officer,(g)under sections 11 and 16, prescribing the manner in which a bull shall castrated, and the manner in which inquiry regarding the ownership of a bull shall be made, and costs, charges and expenses for the maintenance and sale of a bull shall be determined,(h)under section 17, prescribing the manner and form in which a bull shall be marked and the manner in which a live-stock officer shall enter any premises or other place,(i)under section 17B, prescribing the form in which a register shall be maintained by a live-stock officer and the particulars which such register shall contain.
