(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing provision, such rules may provide for all or any of the following matters:-(a)the form of the register under section 4;(b)[ the form of the application for a licence, the further particulars to be included therein and the manner of payment of licence fee under section 6;] [This clause was substituted for the original by Bombay 58 of 1948, section 11 (i).](c)the form and conditions of the licence, the manner of payment of licence fee and the procedure for a summary inquiry under section 7;(ca)[ the fees for the issue of a duplicate licence under section 9B; [Clauses (ca) and (cb) were inserted by Gujarat 44 of 1963, section 8(1) (i).](cb)the fees for the grant of copies of documents under section 9C].(d)the form of cashbook and ledger and the manner in which they should be maintained under sub-section (1), and the other particulars to be prescribed under sub-section (4), of section 18;(e)the form of the statement of accounts [and pass books] [These words were inserted by Bombay 57 of 1949, section 8.] to be furnished[or delivered] [These words were inserted by Bombay 57 of 1949, section 8.] and the date before which it is to be furnished [or delivered] [These words were inserted by Bombay 57 of 1949, section 8.] under sub-section (1), the fee to be paid under sub-section (2), and the sum of expenses to be paid under sub-section (3), of section 19;(ee)[ the rates at which and the manner in which fees may be recovered under section 19A;] [This clause was inserted by Bombay 58 of 1948, section 11 (i).](f)the form of application and the fee to be paid under sub-section (1) of section 30;(g)any other matter which is or may be prescribed under this Act [* * * *] [The words beginning with 'or any matter for' and ending, with the words 'provisions of this Act' were deleted by Gujarat 44 of 1963, section 8 (1) (ii).].(3)The rules made under this section shall, subject to the condition of previous publication, be published in the Official Gazette.(4)[ All rules made under this section shall be laid for not less than thirty days before the State Legislature as soon as possible after they are made, and shall be subject to rescission by the State Legislature or to such modifications as the State Legislature may make, during the session in which they are so laid or the session immediately following.(5)Any rescission or modification so made by the State Legislature shall be published in the Official Gazette and shall thereupon take effect.] [Sub-section (4) was substituted for the original by Gujarat 44 of 1963, section 8 (2).]
