Section 10(2) in The Uttar Pradesh Prevention Of Cow Slaughter Act, 1955
(2)Without prejudice to the generality of foregoing powers, such rules may provide for--***(d)the procedure for surrender, acceptance, custody and release of cows, bulls or bullocks;(dd)the terms and conditions of release of cows, bulls or bullocks;(e)the matters relating to the establishment, maintenance, management, supervision and control of institutions referred to in Section 6;(f)the duties of any office or authority having jurisdiction under this Act, the procedure to be followed by such officer or authority; and(g)the matter which are to be and may prescribed.
