Section 22(2) in Arunachal Pradesh Forest (Removal of Timber) Regulation Act, 1983
(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 and conditions of licence under Section 3 and Section 5 and the fees payable therefore;(b)the form and manner in which application for licence under Section 4 may be made and the fees payable therefor ;(c)the fees payable for appeal under Section 6 ;(d)the form of register, report or return to be maintained and submitted by the licensee ;(e)the conditions for storing, stocking and the manner of marking the timber to be removed to a place outside the State ;(f)the manner in which the inspection of timber and of documents maintained by licensee shall be carried out;(g)the routes by which the timber shall be transported to a place outside the State ;(h)the terms and conditions for setting up or establishment of trading depot;(i)the manner in which the right of access to documents and the right to entry conferred by Section 9 may be exercised ;(j)the manner in which as check-post or barrier may be set up and erected and the form of document under Section 13 ;(k)the procedure and manner for payment of fees under this Act and of composition money under Section 15 and the amount of composition payable for composition of offence under Section 15 ;(l)any other matter which is to be or may be prescribed.
