Section 14(2) in The West Bengal Animal Slaughter Control Act, 1950
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for—(a)the form and manner in which applications for certificates under section 4 shall be made;(b)the fees payable for any certificate which may be issued under section 4 and the form of such certificates;(c)the time and the places at which animals may be slaughtered in a municipality or a Block in pursuance of this Act;(d)the conditions subject to which the slaughter of any animal may be permitted under section 12.
