Section 10 in The Punjab Prohibition of Cow Slaughter Act, 1955
10. Power to make rules.
(1)The State Government may make rules for the purpose of carrying into effect the provisions of this Act.(2)Without prejudice to the generality of the foregoing powers,such rules may provide for-(a)the conditions and the circumstances under which cows may be slaughtered under sub-section (1) of section 4;(b)the manner in which diseases shall be notified under sub-section (1)(b) of s. 4;(c)the manner in which permission shall be contained under sub- section (2) of s. 4;(d)the forms and contents of the certificate mentioned in sub- clause (a) of sub-section (1) of section 4 and the authorities competent to grant it :(dd)[ the form in which the permit under section 4B is to be granted and the fee in respect of issuing such permit] [Inserted vide Haryana Act 6 of 1980.].(e)the manner in which and the conditions under which beef or beef products are to be sold under section 5;(f)the matters relating to the establishment, maintenance, management, supervision and control of institutions referred to in section 6;(g)the duties of any officer or authority having jurisdiction under this Act, the procedure to be followed by such officer or authority; and(h)the matters are to be and may be prescribed.[Section 9-A inserted by Haryana Act 6 of 1980.]
