Section 14 in The West Bengal Animal Slaughter Control Act, 1950
14. Power to make rules.—
(1)The State Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act .(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for—(a)the form and manner in which applications for certificates under section 4 shall be made;(b)the fees payable for any certificate which may be issued under section 4 and the form of such certificates;(c)the time and the places at which animals may be slaughtered in a municipality or a Block in pursuance of this Act;(d)the conditions subject to which the slaughter of any animal may be permitted under section 12.
