3D. Power to make rules .-(1) The State Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Chapter.
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the form of application for the registration of a plantation, the particulars to be contained in such application and the fees to be accompanied alongwith such application;(b)the form of the certificate of registration;(c)the particulars regarding any change in respect of which intimation shall be given by the employer to the registering officer under sub-section (5) of section 3-B and the form in which such change shall be intimated;(d)the authority to which an appeal may be preferred under section 3-C and the fees payable in respect of such appeal;(e)the registers to be kept and maintained by a registering officer.
