Section 18(2) in Telangana Prohibition of Cow Slaughter and Animal Preservation Act, 1977
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the powers and duties of competent authority in addition to those provided in this Act;(b)the form of the certificate under section 6;(c)the amount of fee to be paid under section 6;(d)the conditions subject to which this Act shall not apply to any animal under section 15;(e)the management of institutions established under section 17 and the fee to be levied for their maintenance; and(f)any other matter which is to be or may be prescribed.
