- The [Central Government] [Substituted for the words 'Local Government'by the Government of India (Adaptation of Indian Laws) Order, 1937.] may make rules consistent with this Act for carrying out the provisions of this Act, and in particular may make rules -(a)defining the duties and powers of Transport Inspection Officers and Transport Assistants;(b)providing for the constitution and defining the powers and duties of committees appointed under section 12;(c)providing for the establishment and maintenance of depots under section 25 and for the safe custody of goods deposited threat;(d)fixing the compensation payable by the [Central Government] [Substituted for the words 'Government' by the Government of India (Adaptation of Indian Laws) Order, 1937.] for the loss, destruction or deterioration of any animal or thing hired under this Act;(e)fixing the subsistence or other allowance payable on account of animals or things collected or seized under this Act; and(f)prescribing forms for such registers, books, statistics accounts or receipts as the [Central Government] [Substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937.] may think necessary to be kept, made, compiled, or given and specifying the particulars to be entered therein.
