(1)The [State] [Substituted for 'provincial' by A. O., 1950.] Government may make rules for carrying out the purposes of this Chapter.(2)[***] [Omitted by A.O., 1937.].(3)In making any rule the [State] [Substituted for 'provincial' by A. O., 1950.] Government may direct that a breach thereof shall be punishable with fine which may extend to five hundred rupees.
