- Within four months of the [date] [i.e. the 23rd August, 1876.] on which this Act comes into force, the [Board] [See now B. and O. Act 1 of 1913.] shall make general Rules consistent with this Act, to regulate-the form in which registers under this Act are to be kept;the procedure as to the presentation, admission and verification of applications for registration under Part IV, and as to inquiries under Section 52,and generally for the purposes of this Act.The [Board] [See now B. and O. Act 1 of 1913.] may from time to time cancel or alter any such Rules.
