Section 21(2) in The Rajasthan Tendu Leaves (Regulation of Trade) Act, 1974
(2)In particular and without prejudice to generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:-(a)the terms, conditions and the procedure for appointment of agents under section 4;(b)the terms and conditions of a permit subject to which tendu leaves may be transported, the authority by which and the manner in which such permit shall be issued under clause (b) of sub- section (2) of section 5;(c)(i)the manner of conduct of business of the Committee under sub-section (3) section 6;(ii)the allowances to which the members of the Committee shall be entitled under sub-section (4) of section 6;(d)the publication of the price list of tendu leaves under section 7;(e)the manner of holding enquiry under sub-section (3) of section 9;(f)(i)the prescription of quantity of tendu leaves under section 10;(ii)the manner of registration under section 10;(g)(i)the period within which, the fee on payment of which and the manner in which the registration under sub-section (1) of section 11 shall be made;(ii)declarations, accounts and returns which shall be submitted under sub-section (2) of section 11 and the form in which, the officer to whom and the intervals at which they shall be submitted;(h)the form in which, the authority to whom and the manner in which an application under sub-section (3) of section 13 shall be made;(i)any other matter which is either expressly or impliedly required to be prescribed under this Act.
