Section 29 in The Bihar Forest Produce (Regulation of Trade) Act, 1984
29. Power to make rules.
(1)The Government may subject to the condition of the previous publication, make rules to carry out all or any of the provisions of the Act.(2)The Government may direct that any rule made under this section shall not apply to any specified forest produce or to any specified area.(3)Every rule made under this Act shall immediately after it is made be laid before each House of the State Legislature if it is in session, and if it is not in session, in the session immediately following for a total period of fourteen days which may be comprised in one session or two successive sessions, and if before expiration of the session in which it is so laid or the session immediately following, both Houses agree to in making any modification in the rule or in the annulment of the rule, the rule shall from the date on which the modification or annulment is notified, have effect only in such modified form or shall stand annuled, as the case may be, so however, that any such modification or annulment shall be without any prejudice to the validity of anything previously done under that rule.(4)All rules made by the Government under this Act shall be published in the Official Gazette and shall thereupon, so far as they are consistent with this Act, have effect as if enacted therein.(5)Any person contravening any rule under this Act, of the contravention of which no special penalty is provided, shall be punishable with imprisonment for a term which may extend to six months or fine which may extend to five hundred rupees, or both.
