Section 14(2) in Tamil Nadu Animal Preservation Act, 1958
(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 procedure to be followed by the concerned authority in the exercise of its functions under this Act;(b)the form of the application under section 4 and the particulars which that form shall contain;(c)the form of, and the fees payable for, the certificate to be granted under section 4;(d)the places in which animals may be slaughtered in pursuance of this Act;(e)any other matter which has to be, or may be, prescribed.
