Section 36 in The Bombay Diseases of Animals Act, 1948
36. Rules.
(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may make rules for the purpose of carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing provision, such rules may be made for all or any the [following matters, namely(ai)the manner of marking animals under sub-section (1), and the manner of serving or publishing notices under sub-section (2), of section 5A;](i)the manner of marking animals under sub-section (2), the period of detention under sub-section (3), the amount of fee for the vaccination and marking of animals under sub-section (4) and the form of permit under sub-section (5), of section 7;(ii)the test to which an animal may be submitted under sub-section (1), and the manner in which an animal may be dealt with under sub-section (2), of section 9;(iii)the manner in which compensation shall be determined under section 10;(iv)the authority to be prescribed for the purposes of sections 11, 12 and 13;(v)the periods at which and the manner in which the vessels or vehicles shall be cleansed and disinfected under section 16;(vi)for disinfecting land, building or other place or vessel or vehicle under section 17;(vii)the making of post-mortem examinations under section 18;(viii)the distance from the shore within which carcasses shall not be placed under section 22;(ix)for regulating the powers of an Inspector under section 24.(3)In making a rule under sub-section (1) or sub-section (2), the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may provide that a breach thereof shall be punishable with fine which may extend in the case of a first conviction to Rs.50 and in the case of a second or subsequent conviction to Rs.100.(4)The rules made under this section shall, subject to the condition of previous publication, be published in the Official Gazette.(5)[ All rules made under this section shall be laid for not less than thirty days before each House of the State Legislature as soon as possible after they are made, and shall be subject to such modifications as the State Legislature may make during the session in which they are so laid or the session immediately following.] [Sub-section (5) was inserted by Maharashtra 3 of 1960, Section 15(b).]
