6. Power of State Government to declare what are main roads and canals, and to make rules as to licenses .-The State Government may from time to time [* * *] declare what shall be deemed to be main public roads and canals within the meaning of this Act, and make rules consistent with this Act for regulating--
(a)the grant and renewal of licenses under this Act;(b)the fees (if any) in money, tusks or captured elephants to be charged on such grant and renewal;(c)the time during which such licenses shall continue in force; and(d)the conditions (if any) on which they shall be granted.All such declarations and rules shall be published in the Official Gazette and shall thereupon have the force of law.
