Section 49(2) in Gujarat Wild Animals and Wild Birds Protection Act, 1963
(2)In particular and without prejudice to the generality of the foregoing power such rules may be made for all or any of the following matters, namely:-(a)the forms to be used for any application, licence, permit, registration, declaration, certificate, return or other document, granted, issued, made or submitted under the provisions of this Act and the fees, if any, therefor;(b)the conditions subject to which any licence or permit may be granted under this Act;(c)the particulars of the record of game killed or captured to be kept and submitted by any licensee;(d)controlling settlements in game sanctuaries with a view to preventing disturbance to the natural fauna;(e)regulating the sale of pet and other animals and trophies derived from the wild animals and birds;(f)any other matter which is expressly required or allowed by this Act to be prescribed by rules.
