Section 7(2) in The Jammu and Kashmir Extraction of Resin Act, 1988
(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 -(a)the manner in which resin shall be extracted from the trees ;(b)the manner in which resin shall be stored at resin depots;(c)the manner in which resin shall be sold under this Act;(d)form of permit to be granted for transportation of resin within the State and the authority competent to grant such permit;(e)any matter for giving effect to the purpose of this Act.
