Section 19 in Haryana Gauvansh Sanrakshan and Gausamvardhan Act, 2015
19. Power to make rules.
(1)The State Government may make rules for the purposes of carrying into effect the provisions of this Act.(2)Without prejudice to the generality of foregoing powers, such rules may provide for,-(a)the conditions and the circumstances under which a cow may be slaughtered under section 4;(b)the manner in which disease shall be notified under clause (b) of section 4;(c)the manner in which permission shall be obtained under section 4;(d)the form and contents of the certificate mentioned in section 4 and the authorities competent to grant it;(e)the form in which the permit is to be granted and the fee in respect of issuing such permit under sections 6 and 7;(f)the manner in which and conditions under which beef or beef products are to be sold under section 8;(g)the matters relating to the establishment, maintenance, management, supervision and control of institution referred to in section 10;(h)the duties of any officer or authority having jurisdiction under this Act, the procedure to be followed by such officer or authority; and(i)any other matter which is to be and may be prescribed.
