Section 19 in Telangana Minor Forest Produce (Regulation of Trade) Act, 1971
19. Power to make rules.
(1)The Government may, by notification and subject to the condition of previous publication, make rules to carry out all or any of the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing provision, such rules may provide for all or any of the following matters, namely,-(a)the terms and conditions of, and the procedure to be followed in making appointment of agents;(b)the manner of selling the minor forest produce to the authorised officer or agent at a depot;(c)the authority by whom, the manner in which and the conditions subject to which, permits may be issued or the transport within the State of the minor forest produce to be brought from outside the State may be regulated;(d)the manner of transacting the business of the Committee and the allowances to which the members thereof are entitled to;(e)the publication of the price lists of minor forest produce;(f)the manner of holding inquiries under this Act;(g)the manner of registration under section 10 ;(h)(i)the manner of registration, the period within which such registration shall be made and the fee payable therefor, under sub-section (1) of section 11;(ii)the form of declaration, the authority to whom, the date by which and the manner in which, the declaration shall be furnished under sub-section (2) of section 11;(i)the manner in which an offence punishable under this Act may be compounded;(j)any other matter which is either expressly or impliedly required to be prescribed under this Act.(3)Every rule made under this Act shall, immediately after it is made, be laid before each House of the State Legislature if it is in session and if it is not in session, in the session immediately following for a total period of fourteen days which may be comprised in one session, or in two successive sessions, and if, before the expiration 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 in the annulment of the rule, the rule shall, from the date on which the modification or annulment is notified, have effect only in such modified form or shall stand annulled, as the ease may be; so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
