Section 10(2) in The Punjab Prohibition of Cow Slaughter Act, 1955
(2)Without prejudice to the generality of the foregoing powers,such rules may provide for-(a)the conditions and the circumstances under which cows may be slaughtered under sub-section (1) of section 4;(b)the manner in which diseases shall be notified under sub-section (1)(b) of s. 4;(c)the manner in which permission shall be contained under sub- section (2) of s. 4;(d)the forms and contents of the certificate mentioned in sub- clause (a) of sub-section (1) of section 4 and the authorities competent to grant it :(dd)[ the form in which the permit under section 4B is to be granted and the fee in respect of issuing such permit] [Inserted vide Haryana Act 6 of 1980.].(e)the manner in which and the conditions under which beef or beef products are to be sold under section 5;(f)the matters relating to the establishment, maintenance, management, supervision and control of institutions referred to in section 6;(g)the duties of any officer or authority having jurisdiction under this Act, the procedure to be followed by such officer or authority; and(h)the matters are to be and may be prescribed.[Section 9-A inserted by Haryana Act 6 of 1980.]
