(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government may make rules power to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the tests to be applied to animals suspected of being infective ;(b)the isolation or segregation, detention, treatment (curative and preventive) and destruction or disposal otherwise of animals which are infective or suspected of being infective and the destruction or disposal otherwise of the products of such animals, of their carcasses and of the fodder, bedding or other things used in connexion with them ;(c)the manner in which animals and things seized under this Act and not liable to destruction shall be dealt with and disposed of;(d)the disinfection of vessels or vehicles used - by common carriers, the cleansing and disinfection of buildings, yards and other places used for animals, and the destruction of infected matter or things found therein or near thereto ;(e)the circumstances under which licences may be granted by an Inspector under section 14, and the form and conditions of such licenses;(f)the determination of the persons from whom any expenses incurred in connexion with the enforcement of this Act shall be recovered;(g)the expenses to be allowed in certificates drawn up under section 18 ;(h)the powers and functions and the procedure of Inspectors and Veterinary Surgeons;(i)the manner in which any report or notice under this Act, shall be made or given; and(j)all other matters expressly required or allowed by this Act to be prescribed.(3)In making a rule under subsection (I) or sub-section (2), the [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government may provide that a breach thereof shall be punishable with fine which map extend in the case of a first conviction to fifty rupees and in the case of a second or subsequent conviction to one hundred rupees. -(4)[ All rules made under this section shall be published in the Fort St. George Gazette and unless they are expressed to come into force on a particular day, shall come into force on the day on which they are so published.(5)Every rule made under this section shall, as soon as possible after it is made, be placed on the table of both Houses of the Legislature and if, before the expiry of the session in which it is so placed or the next session, both Houses agree in making any modification in any such rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect. as the case may be, so however that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.] [These sub-sections were substituted for the original sub-section; (4) and (5) by section 3 of the Tamil Nadu Rinderpest (Amendment Act 1964 (Tamil Nadu Act 14 of 1964).]
