Section 23 in The Bihar Saw Mills (Regulation) Act, 1990
23. Power to make Rules.
(1)The State Government may by notification and subject to the condition of previous publication make Rules to carry out the purpose of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such Rules may provide for all or any of the following matters, namely-(a)The Form in which application shall be made under sub-section (1) of Section 7 and the fee and security deposit which shall accompany such application;(b)conditions subject to which licence may be granted under sub-section (3) of Section 7;(c)the period for which, the fee on the payment of which and the condition subject to which the licence may be renewed under sub-section (4) of Section 7;(d)the form in which the officer to whom and the dates on which returns shall be submitted under Section 9;(e)for installation of electric connection, etc. under sub-section (2) of Section 11;(f)the authority to which appeal may be preferred under Section 12;(g)any other matter which is required to be or may be prescribed.(3)Every Rule made under this Act shall be laid as soon as may be after it is made, before each house of the State Legislature while it is in session for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before expiry of the session in which it is so laid or the session immediately following both the Houses agree in making any modification in the Rule or both the Houses 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, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that Rule.
