Section 18 in Jammu and Kashmir Drugs and Magic Remedies (Objectionable Advertisements) Act, 2018
18. Power to make rules.
(1)The Government may, by notification in the Government Gazette, make rules for carrying out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may -(a)specify any disease, disorder or condition to which the provisions of section 3 shall apply ;(b)prescribe the manner in which advertisements of articles or things referred to in clause (c) of Section 16 may be sent confidentially.
