Section 17(2) in The Maharashtra Agricultural Pests And Diseases Act, 1947
(2)In particular and without prejudice to the generality of the foregoing provision, such rules may be made for all or any of the following purpose, namely :—(i)the form and manner of giving notice under section 5 or 8;(ii)the manner of making of an enquiry under sub-section (1) of section 11;(ii-a) the payment of remuneration to persons for the services required to be rendered under section 12A;(ii-b) the authority to whom appeals may be made under section 12C against the orders of the Collector and the procedure to be followed in respect of such appeals; and(iii)the mode of determining the value of any crop or of plants or trees for the purposes of this Act.
