(3)The Government may make rules for the purpose of,-(a)prescribing the form and the manner in which application for sale of sandalwood tree to the Government shall be made;(b)verification of ownership of sandalwood tree on patta land;(c)extraction and processing of sandalwood tree grown on patta land;(d)fixation of price of sandalwood tree grown on patta land and payment to the owners of such sandalwood tree.]
