Section 48 in The Rajasthan Money-Lenders Act, 1963
48. Power to make rules.
(1)The State Government may make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing provisions, such rules may provide for all or any of the following matters:-(a)the form of the register under section 4:(b)the form of the application for a licence, the further particulars to be included therein and the manner of payment of licence fee under section 6:(c)form of application for renewal of licence and further particulars to be included therein:(d)the manner in which a duplicate licence may be obtained and the fee to be paid under sub-section (8) of section 6:(e)the form of the application and the fee to be paid under the proviso to sub-section (1) of section 8;(f)the form and conditions of the licence, the manner of payment of licence fee and the manner of inquiry under section 7:(g)the form of the application and the particulars to be contained therein, and the form of the declaration, to be presented under section 21;(h)the form of cash book and ledger and the manner in which they should be maintained under sub-section (1), and the other particulars to be prescribed under sub-section (5) of section 22:(i)the manner and form in which statement under sub-section (1) of section 22 may be delivered to the Assistant Registrar and further particulars to be indicated therein:(j)the form of pass-book to be supplied by the money-lender under the proviso to part (i) of clause (a) of sub-section (2) of section 22;(k)the form of the statement of accounts to be furnished and the date before which it is to be furnished under sub-section (1) and the sum of expenses to be paid under sub-section (3) of section 23;(l)the rates at which and the manner in which fees may be recovered under section 24;(m)the form of application and the fee to be paid under subsection (1) of section 34;(n)the rates at which and the manner in which fees may be paid for the supply by the Assistant Registrar, Registrar or Registrar General of copies of documents in the record of any application, inquiry or appeal under this Act, and the persons to whom such copies may be supplied;(o)any other matter which is required to be or may be prescribed under this Act or any matter for which there is no provision or insufficient provision in this Act and for which provision is, in the opinion of the State Government, necessary for giving effect to the provisions of this Act.(3)The rules made under this section shall, subject to the condition of previous publication, be published in the Official Gazette.(4)All rules finally made under this Act shall bee laid as soon as may be after they are so made, before the House of the State Legislature, while it is in session, for a period of not less than fourteen days which be comprised in one session or in two successive session and, if, before the expiry of the session in which they are so laid or of the session immediately following, the House of the State Legislature makes any modification in any of such rules or resolves that any such rule should not be made, such 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 thereunder.
