Section 24 in The Bengal Diseases Of Animals Act, 1944
24. Power to make rules.
(1)The [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may subject to the condition of previous publication make rules for carrying 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 manner in which a report required in sub-section (4) of section 3 shall be made;(b)the manner in which a notification issued under sub-section (1) of section 5 may be published;(c)the kinds or classes of [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] which shall be vaccinated or inoculated in respect of each contagious disease referred to in sub-section (1) of section 7;(d)the manner in which [any livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] may be marked under subsection (2) of section 7;(e)the manner in which an application under sub-section (2) of section 8 shall be made;(f)the manner in which the expense referred to in sub-section (2) of section 8 shall be calculated;(g)the manner in which [any livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] may be dealt with under subsection (3) of section 8;(h)the contagious diseases referred to in sub-section (4) of section 8;(i)the rules subject to which a [Veterinary Officer] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] may issue an order under section 9;(j)the tests to which [any livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] may be subjected under section 11;(k)the rules subject to which a post mortem examination of [any livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] may be made under section 12;(l)the manner in which [any livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] may be [dealt with] [Words substituted for the word 'buried' by W.B. Act 19 of 1949.] under subsection (1) of section 13;(m)the rules subject to which a [Veterinary Officer] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] may take action under section 17.
