Section 19(2) in The Maharashtra Forest Produce (Regulation Of Trade) Act, 1969
(2)In particular and without prejudice to the generally of the foregoing provisions such rules may provide for all or any of the following matters, namely:—(a)procedure to he followed in making appointment of agents :(b)publication of the price lists of forest produce :(c)manner of holding enquires under this Act :(d)the authority by whom the manner in which and the conditions subject to which, permits may be issued.(e)the manner of registration under Section 10;(f)(i)manner of registration, the period within which such registration shall be made and fee payable therefore, under Sub-section (1) of Section 11:(ii)form of declaration, authority to whom, date by which and the manner in which the declaration shall be furnished under Sub-section (2) of Section 11:(g)any other matter which is either expressly or impliedly required to be prescribed under this Act.
