Section 17 in Haryana Murrah Buffalo and other Milch Animal Breed (Preservation and Development of Animal Husbandry and Dairy Development Sector) Act, 2001
17. Power to make rules.
(1)The Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for, -(a)the powers, functions, procedure of conduct of business of the Board and the procedure to generate, maintain and operate the Fund under Section 4;(b)the rate of fee to be levied under Section 5(1), the manner of payment of fee and the persons or officers to whom the same shall be paid under Section 5(2);(c)the period within which the fee levied under Section 5(1) and the penalty imposed under Section 5(3) shall be credited to the Fund;(d)the manner of payment of cess and the persons or officers to whom the same shall be paid under Section 6(2);(e)the period within which the cess levied under Section 6(1) and the penalty imposed under Section 6(3) shall be credited to the Fund;(f)the authority under Section 8 to audit the accounts of the Fund;(g)the rate and the manner of payment of interest on delayed payment of fee, cess and penalty;(h)conditions on movement of animals within the limits of the State or movement of animals exported, under Section 10(1) and composition fee and disposal of animals and/or property deployed under Section 10(3);(i)the manner in which the appeal shall lie; and(j)any other matter which is 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 the Legislative Assembly while it is in session for a total period of four days which may be comprised in one session or in two or more successive sessions and if before the expiry of the session in which it is so laid or the session immediately following, the Legislative Assembly agrees that the rules should be either modified or annulled, 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.
