Section 17 in The M.P. Govansh Vadh Pratishedh Adhiniyam, 2004
17. Power to make rules.
(1)The State Government may by notification, make rules for carrying out the provisions of this Act which shall have effect from the date of its publication or from such other date as may be specified in this behalf.(2)The rules made under this Act shall, as soon as possible after they are published be laid on the table of the Legislative Assembly.
