Section 12 in The Prevention Of Cruelty To Animals Act, 1313 F
12. Rules
(1)The Government may for the purposes of this Act make rules generally.(2)Without prejudice to the generality of sub-section (1), the Government shall make rules with respect to the following matters.-(a)the maximum weight to be drawn by an animal;(b)preventing the overcrowding of animals in any place;(c)prescribing the period during which and the hours between which buffalo shall not be employed for draught purposes;(d)the application of fines realised under this Act;(e)registering fairies and awarding them licence;(f)prescribing the bit and harness involving cruelty to animals.(3)Any person who contravenes the rules made under this Act shall be punished with fine which may extend to fifty rupees.
