Section 16(2) in The Maharashtra Animal Preservation Act, 1976.
(2)In particular and without prejudice to the generality of the foregoing provision, such rules may provide for,—(a)the form of the certificate under section 6;(b)the amount of the fee to be paid for such certificate;(c)the conditions subject to which this Act shall not apply to any scheduled animal under section 14;(d)any other matter which is or may be prescribed.
