(1)The State Government may, by notification in the Official Gazette, make rules generally for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing provision, such rules may provide for all or any of the following matters :-(a)the form of the register of Money-Lenders to be maintained by the Registrar under section 4;(b)the form of application for registration under sub-section (1) of section 6; the other particulars of such application, under sub-section (2);(c)the form of certificate of registration, the conditions of registration and fees for registration and the manner of payment thereof under sub-section (1) of section 7;(d)the form of application for renewal of registration, the period for making such application; and the fee for renewal of registration; to fix amount of penalty and the manner of payment thereof under sub-section (1) of section 9;(e)the fee for the issuance of a duplicate certificate of registration under section 11;(f)the manner of publishing a notice under sub-section (4) of section 20 for inviting claims to property pledged with a Money-Lender;(g)the form of cash book, register of securities, register of debtors, ledger and such other books of accounts; and the manner in which they shall be maintained under sub-section (1) of section 21; the form of statement of accounts, pass books and returns to be submitted to the Registrar and the period for submission under sub-section (2) of section 21; and the other particulars to be prescribed under sub-section (5) of the section 21;(h)the form of the statement under sub-section (1) of section 22;(i)the period for submission of audit report to the Registrar under sub-section (1) of section 23;(j)the form of application to be made to the Court under sub-section (1) of section 31;(k)the payment of fees for copies of documents under section 54;(l)such other matters which are to be or may be, prescribed under this Act.(3)The rules made under this section shall, subject to the condition of previous publication, be published in the Official Gazette.(4)All rules made under this section shall be laid for not less than thirty days before the State Legislature as soon as may be after they are made, and shall be subject to rescission by the State Legislature or to such modification as the State Legislature may make during the session in which they are so laid or the session immediately following.(5)Any rescission or modification made by the State Legislature shall be published in the Official Gazette and shall thereupon take effect.
