Section 10 in The U.P. Prevention of Cow Slaughter Act, 1955
10. Power to make rules.
(1)The State Government may make rules for the purpose of carrying into effect the provisions of this Act.(2)Without prejudice to the generality of foregoing powers, such rules may provide for-(a)the conditions and the circumstances under which [cows, bulls or bullocks] [Substituted by U.P. Act XXXIII of 1958, Section 5 (i).] are to be slaughtered under sub-section (1) of Section 4;(aa)[ form of certificate, and the procedure for disposal of the applications [* * *] [Added by U.P. Act XXXIII of 1958, Section 6 (2).] under Section 3;](b)the manner in which diseases shall be notified under sub-section (1) (a) of Section 4;(c)the manner in which the information shall be lodged under sub-section (2) of Section 4;(d)the manner in which and conditions under which beef or beef-products are to be sold or sold and served under Section 5;(e)the matters relating to the establishment, maintenance, management, supervision and control of institutions referred to in Section 6;(f)the duties of any officer or authority having jurisdiction under this Act, the procedure to be followed by such officer or authority; and(g)the matters which are to be and may be prescribed.
