Section 10 in The Rajasthan State Cattle Fairs Act, 1963
10. Power to make rules.
(1)The State Government may make generally for carrying out the purposes of this Act and in particular for providing for -(i)establishment of a State Cattle Fair Fund;(ii)expenditure to be defrayed from such Fund and for utilising the surplus;(iii)sanitation and control of diseases in the fair area;(iv)appointment of the Fair Committees under section 5;(v)manner of imposition, assessment and collection of taxes and fees levied by this Act including the manner of recovery thereof by distress and sale:(vi)manner of allotment of sites and of fixing rents under section 9;(vii)proceedings and terms of compromise under section 18; and(viii)any other purpose for which rules are required to be or may be made.(2)All rules made under this Act shall be 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 may be comprised in one session or in two successive sessions 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 rules 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.
