Section 12 in The Himachal Pradesh, Registration of Money-Lenders' Act, 1976
12. Rule making power.
(1)The State Government may, subject to the condition of previous publication, make rules for carrying into effect the provisions 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: -(a)the place where a money-lender shall apply for registration for obtaining a licence, the district or districts in which a money-lender who operates in more than one district shall be required to register, and the area in which a licence shall be valid;(b)the scale of fees payable for the issue or renewal of a licence of a money-lender;(c)the form of a licence, and the conditions under which a licence shall be issued;(d)the particulars which a money-lender shall supply at the time of being registered; and(e)any other matter required to be prescribed by this Act.(3)Every rule made under this section shall be laid, as soon as may be after it is made, before the State Legislature while it is in session fora total period of ten 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 Legislature requires any modification in the rule or desires 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 that rule.
