Section 20(2) in THE KARNATAKA PREVENTION OF SLAUGHTER AND PRESERVATION OF CATTLE ACT, 2020
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for,-(a)the powers and duties of competent authority, in addition to those provided in this Act;(b)the form of permits for transportation of cattle under sub- section (2) of section 6;(c)the conditions subject to which this Act shall not apply to any cattle under section 18; and(d)any other matter which is to be or may be prescribed.
