(1)The State Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing(a)the determination of the fees referred to in section 6;(b)the determination of the fees referred to in section 15;(c)the form of licence referred to in section 16 ;(d)the fees for renewal of licence under section 19;(e)the form of application for licence under section 23;(f)period, fee and conditions for renewal of licence under section 23;(g)conditions of licence under section 24;(h)the rate of the annual value of a building or place for using such building or place as a warehouse or workshop is to be calculated under section 25 ;(i)the types of fire-fighting appliances and the rates at which rebate referred to in section 25 shall be calculated;(j)the conditions and the period of time referred to in section 29 within which licence is to be granted or refused;(k)any other matter for which provision has to be or may be made by rules.
