Section 38 in The Gujarat Diseases of Animals (Control) Act, 1963
38. Rules.
(1)The State Government may, subject to the condition of previous publication, by notification in the Official Gazette, make rules for the purpose of carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generality, of the foregoing provision, such rules may be made for all or any of the following matters, namely:(i)the manner of disinfection of land, building or other place or vessel or vehicle and the destruction of fittings and other things and the exercise of powers by the Veterinary Surgeon under section 17;(ii)making post-mortem examinations and the circumstances and the manner in which post-mortem examinations under section 18 may be made;(iii)regulating the powers of an inspector under section 25;(iv)any other matter expressly required or allowed by this Act to be prescribed by rules.(3)In making a rule under sub-section (1) or sub-section (2), the State Government may provide that a breach thereof shall be punishable with fine which may extend in 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 laid for not less than thirty days before the State Legislature as soon as possible after they are made, and shall be subject to rescission by the State Legislature, or to such modifications as the State Legislature may make, during the session in which they are so laid, or the session immediately following:-(5)Any rescission or modifications so made by the State Legislature shall be published in the Official Gazette and shall thereupon take effect.
