Section 28(2) in The Jammu and Kashmir Saffron Act, 2007
(2)Without prejudice to the generality of the foregoing power, rules made under this section may provide for-(i)the manner in which certificating and export permits are to be issued and registration thereof is made under sub-section (1) of section 7;(ii)the contents of such certificate and export permit;(iii)the form of registration under section 6 or section 7 and of cancellation of such registration as provided under section 8;(iv)the fees payable on such forms and applications;(v)the particulars to be included in such forms/applications ;(vi)the procedure to be followed in granting and cancelling such registration ;(vii)manner and procedure of appeal under section 9;(viii)manner of marking saffron with the grade designation mark ;(ix)issuance of Phyto-Sanitary Certificate under section 14;(x)selling of dried saffron imported of in the State; and(xi)such other matters as are, or may be, required to be prescribed under the Act.
