Section 21(2) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969
(2)In particular and without prejudice to generality of the foregoing powers such rules may provide for all or any of the following matters, namely,-(a)the terms, conditions and the procedure for appointment of agents under Section 4;(b)(i)the quantity of specified forest produce which may be transported by a consumer under Section 5 (2)(b);(ii)[ the terms and conditions of a transit pass subject to which specified forest produce may be transported, the authority by which, the manner in which and the fee on payment of which such transit pass shall be issued under clause (c) of sub-section (2) of Section 5] [Substituted by M.P. Act No. 15 of 1987 (w.e.f. 21-11-1986).];(c)(i)the manner of conduct of business of the committee under Section 6 (3);(ii)the allowances to which the members of the Committee shall be entitled under Section 6 (4);(d)the publication of the price list under Section 7;(e)the manner of holding enquiry under Section 9 (3);(f)(i)the prescription of quantity of specified forest produce under Section 10;(ii)the manner of registration under Section 10;(g)(i)prescription of the quantity of specified forest produce under sub-section (1) of Section 11;(ii)the period within which, the fee on payment of which and the manner in which the registration under sub-section (1) of Section 11 shall be made;(iii)declaration, accounts and returns which shall he submitted under sub-section (2) of Section 11 and the form in which, the officer to whom and the intervals at which they shall be submitted;(gg)[ the [consideration] [Inserted by M.P. Act No. 15 of 1987 (w.e.f. 21-11-1986).] on payment of which permission may be granted under sub-section (3) of Section 12-A].(h)(i)the form in which, the authority to whom and the manner in which an application under sub-section (3) of Section 13 shall be made;(ii)the fee for issue and renewal of a licence and the terms and conditions subject to which licence shall be granted under sub-section (4) of Section 13;(hh)[ the form in which the intimation of proceedings tor confiscation of property shall be sent under sub-section (5) of Section 15; [Substituted by M.P. Act No. 15 of 1987 (w.e.f. 21-11-1986).](hhh)the form in which the appeal shall be preferred and the fee which shall be accompanied with such appeal and the form in which it shall be paid under sub-section (i) of Section 15-A].(i)any other matter which is either expressly or impliedly required to be prescribed under this Act.
