(1)The State Government may, by notification in the Official Gazette, make rules for carrying out the objects of this Act.(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make rules for all or any of the following matters, namely:-(a)the protection of fish under section 6;(b)the form in which the application for grant of licence for fishing vessel shall be made and the particulars and the fees which shall accompany such application under sub-section (2) of section 10;(c)the form in which and the terms and conditions on which the licence for fishing vessel may be granted under sub-section (5) of section 10;(d)the rules subject to which the Licensing Officer may vary or amend the licence under sub-section (2) of section 11;(e)the form in which the application for registration of vessel shall be made and the particulars and the fees which shall accompany such application under sub-section (2) of section 12;(f)the form in which and the terms and conditions on which certificate of registration shall be granted and the form in which the register for entering the particulars of such certificate shall be made under subsection (5) of section 12;(g)the manner in which the registration mark of vessel shall be displayed by the owner under sub-section (7) of section 12;(h)the form in which, the period within which, the date by which and the manner in which the owner shall furnish the return under sub-section (1) of section 14;(i)the place at which and the manner in which the impounded fishing vessel shall be kept by the Enforcement Officer under section 15;(j)the manner in which the fish so seized shall be disposed of by the Enforcement officer and to deposit the proceeds thereof under section 15;(k)the rules subject to which the State Government may call for and examine record of order passed by Adjudicating officer under sub-section (1) of section 19, and(l)any other matter which is to be or may be prescribed under this Act.(3)The power to make rules conferred by this section shall be subject to the condition of the rules being made after previous publication:Provided that if the State Government is satisfied that the circumstances exist which render it necessary to make immediate action, it may dispense with the previous publication of any rule to be made under this section.(4)All rules made under this section shall be laid for not less than thirty days before the State Legislature as soon as possible after they are made, and shall be subject to rescission by the State Legislature or to such modifications as the Legislature may make during the session in which they are so laid, or the session immediately following.(5)Any rescission or modification so made by the State Legislature shall be published in the Official Gazette and shall thereupon take effect.
