(1)The Local Government may make rules for carrying out the purpose of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :-(i)[ The form and manner in which the money-lenders shall keep account and furnish the same in the borrower under sub-section (1) of section 6; [Substituted by Assam Act No. 18 of 1969, dated 27.8.1969.](ii)The form of maintaining register, fixation and realisation of registration fees, issue of registration certificate as provided in section 7A and 7B;](iii)the manner in which an application for a deposit is to be made under sub-section (1) of section 10, and a notice of the deposit is to be sent to the money-lender under the said sub-section ; and(iv)the enforcement of orders made under sub-section (1) of section 12.(v)[ Any other matter which is required to be or may be prescribed.] [Inserted by Assam Act No. 18 of 1969, dated 27.8.1969.](3)The power to make rules under this Act shall be subject to the condition of previous publication.(4)[ Every rule made under this section shall be laid, as soon as may be, after it is made, before the Assam Legislative Assembly while it is in session for a total period of fourteen days which may be comprised in one session or two successive sessions and if, before the expiry of the session in which it is so laid or the session immediately following, the Assam Legislative Assembly agree in making any modification in the rule of the Assam Legislative Assembly 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 the rule.] [Inserted by Assam Act No. 18 of 1969, dated 27.8.1969.]
