(1)The State Government may by notification, make rules to carry out all or any of the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, rules may be made,-(a)to prescribe and limit the powers and duties of any Forest Officer under this Act;(b)to regulate the procedure of Forest Settlement Officers;(c)for the preservation, reproduction and disposal of trees, timber and other forest produce belonging to Government, but grown on lands belonging to or in the occupation of private persons;(d)to regulate the rewards to be paid to officers and informers out of the proceeds of fines and confiscation under this Act or otherwise.(e)[ to regulate the cutting, felling, sale or disposal of blackwood or bite tree (Dalbergia Latifolia); [Clauses (e) to (g) inserted by Act 23 of 1974 w.e.f. 1.6.1969.](f)to prescribe the fees to be levied in respect of licences, permits, passes or permissions issued under this Act or rules made thereunder;(g)in respect of any other matter which is required or allowed by this Act to be prescribed];
