Section 36(2) in The Jammu and Kashmir Animal Diseases (Control), Act, 2006 (1949 A. D.)
(2)In particular and without prejudice to the generality of the foregoing provisions, such rules may be made for all or any of the following matters, namely :-(i)the manner of marking animals under sub-section (2), the period of detention under sub-section (3), the amount of fee for the vaccination and marking of animals under sub-section (4), and the form of permit under sub-section (5) of section 7 ;(ii)the test to which an animal may be submitted under sub-section (1) and the manner in which an animal may be dealt with under sub-section (2) of section 9 ;(iii)the manner in which the compensation shall be determined under section 10 ;(iv)the authority to be prescribed for the purpose of sections 11, 12 and 13 ;(v)the period at which and the manner in which the boats and vehicles shall be cleansed and disinfected under section 16 ;(vi)for disinfecting land , building or other place or boat or vehicle under Section 17 ,(vii)the making of postmortem examination under section 18 ;(viii)the distance from the shore within which carcass shall not be placed under section 22 ;(ix)for regulating the powers of an Inspector under section 24 ;(x)[ the compulsory inoculation of any animals in any district or area ; [Clauses (x), (xii) and (xiii) inserted by Act No. XI of 1959.](xi)the destruction of animals suffering or suspected to be suffering from certain specified diseases ;Provided that the provisions of this clause shall not apply to animals like cow and bull which instead of destruction, be sent to the quarantine set up for this purpose.(xii)the disinfection of contact animals or animals in infected area ; and(xiii)all matters which may be or are required by any provision of these Act to be prescribed.]
