Section 44 in The Karnataka Money-Lenders Act, 1961
44. Rules.—
(1)The State Government may, after previous publication, by notification, make rules for carrying out the purposes 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 form of the register under section 4;(b)the form of the application for a licence, the further particulars to be included therein and the manner of payment of licence fee under section 6;(c)the form and conditions of the licence, and the procedure for a summary inquiry under section 7;(d)the form of cashbook and ledger and the manner in which they should be maintained under sub-section (1) of section 20 and the other particulars to be prescribed under sub-section (4) of that section;(e)the form of the statement of accounts and pass books to be furnished or delivered and the date before which it is to be furnished or delivered under sub-section (1), the fee to be paid under sub-section (2), and the sum of expenses to be paid under sub-section (3), of section 21;(f)the rates at which and the manner in which fees may be recovered under section 22;(g)the form of application and the fee to be paid under sub-section (1) of section 33;(h)the period within which appeals under this Act have to be filed and the fee payable in respect of such appeals;(i)any other matter which has to be or may be prescribed under this Act or any matter for which there is no provision or insufficient provision in this Act and for which provision is, in the opinion of the State Government, necessary for giving effect to the provisions of this Act.(3)Every rule made under this Act, 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 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.
