Section 19 in Maharashtra Forest Produce (Regulation of Trade) Act, 1969
19. Power to make rules.
- [(1) The State Government may make, subject to the condition of previous publication, rules to carry out all or any of the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing provisions such rules may provide for all or any of the following matters, namely :-(a)procedure to be followed in making appointment of agents;(b)publication of the price lists of [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce;(c)manner of holding enquiries under this Act;(d)the authority by whom, the manner in which and the conditions subject to which, permits may be issued;(e)the manner of registration under section 10;(f)(i)manner of registration, the period within which such registration shall be made and fee payable therefore, under sub-section (1) of section 11;(ii)form of declaration, authority to whom, date by which and the manner in which, the declaration shall be furnished under sub-section (2) of section 11;(g)any other matter which is either expressly or impliedly required to be prescribed under this Act.(3)Every rule made under this section shall be laid, as soon as may be, after it is made, before each House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, and notify such decision in the Official Gazette, the rule shall, from the date of publication of such notification, 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 or omitted to be done under that rule.
