(1)The State Government by notification in the official Gazette may make rules consistent with this Act, to carry out the purpose of this Act.(2)In particular and without prejudice to general legislation and foregoing powers such rules may provide for the following matters, namely : -(i)to regulate collection and removal of forest produce from Jhumland,(ii)to regulate or prohibit sawing and conversion of timbers,(iii)to regulate or prohibit quarrying of stones,(iv)to regulate the transport of forest produce,(v)to regulate hunting, shooting and fishing,(vi)to regulate the rewards to be paid to Officers and informers,(vii)to declare the powers or duties conferred or imposed by or under this Act on Forest Officers and the manner in which they are to be exercised or performed,(viii)to regulate or prohibit collection of sand,(ix)to empower Forest Officer to hold inquiry into Forest offence and course of such inquiry to receive and record evidence and to direct the release of property or withdrawal of charges,(x)prescribe -and authorise Forest Officers to realise fees, royalty and other payment for Forest produce and the manner in which such fees, royalty and other payment should be levied and realized.(3)Every Rule made under this section shall be laid, as soon as may be after it is made, before the Nagaland Legislative Assembly while it is in session for a total period of seven days, which may be comprised in one session or in two successive sessions, and if before the expiry of the session in which it is so laid or the session immediately after following, the Nagaland Legislative Assembly agree in making any modification in the Rules or the Nagaland Legislative Assembly agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect as the case may be, however, any such modification or annulment shall be without prejudice to the validity of anything previously done under that Rule
