Section 10(2) in The U.P. Prevention of Cow Slaughter Act, 1955
(2)Without prejudice to the generality of foregoing powers, such rules may provide for-(a)the conditions and the circumstances under which [cows, bulls or bullocks] [Substituted by U.P. Act XXXIII of 1958, Section 5 (i).] are to be slaughtered under sub-section (1) of Section 4;(aa)[ form of certificate, and the procedure for disposal of the applications [* * *] [Added by U.P. Act XXXIII of 1958, Section 6 (2).] under Section 3;](b)the manner in which diseases shall be notified under sub-section (1) (a) of Section 4;(c)the manner in which the information shall be lodged under sub-section (2) of Section 4;(d)the manner in which and conditions under which beef or beef-products are to be sold or sold and served under Section 5;(e)the matters relating to the establishment, maintenance, management, supervision and control of institutions referred to in Section 6;(f)the duties of any officer or authority having jurisdiction under this Act, the procedure to be followed by such officer or authority; and(g)the matters which are to be and may be prescribed.
