Section 22 in The Himachal Pradesh Fruit Nurseries Registration and Regulation Act, 2015
22. Power to make rules.
(1)The State Government may, by notification, make rules 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)all matters expressly required or allowed by this Act to be prescribed;(b)the condition to be inserted in licences to be granted to nurseryman and the form of such applications and licences;(c)the procedure to be followed by competent authority in the exercise of its functions under this Act;(d)the register, books of accounts and records to be maintained by licensees and the manner in which and the period for which they shall be maintained;(e)the circumstances in which security may be required from licensees and the security furnished by them may be forfeited and the manner in which any sum falling due as a result of such forfeiture may be recovered;(f)the efficient conduct for maintenance and development of the bud wood bank and/or the fruit nurseries;(g)the detection, inspection, certification, method of transport or destruction of horticulture plant material in respect of which a notification has been issued under section 17 or any article which may have been in contact or proximity thereto and the regulation of the powers and duties of the officers who may be appointed in this behalf;(h)the procedure to be followed in appeals/ revisions under sections 8 and 9 and limitation thereof;(i)to prescribe pests, diseases and insects of which the nursery plant materials are required to be kept free; and(j)the procedure to be followed in conducting inspections of the nurseries and bud wood banks.(3)Every rule made under this Act shall be laid, as soon as may be after it is made, before the Legislative Assembly while it is in session, for a total period of not less than fourteen days which may be comprised in one session or in two or more successive sessions and if before the expiry of the session in which it is to be laid or the sessions aforesaid, the Assembly makes any modification in the rule or decides that the rule should not be made, the rule 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.
