Section 10 in The Uttar Pradesh Prevention Of Cow Slaughter Act, 1955
10. Power to make rules
(1)The State Government may make rules for the purpose of carrying into effect the provisions of this Act.(2)Without prejudice to the generality of foregoing powers, such rules may provide for--***(d)the procedure for surrender, acceptance, custody and release of cows, bulls or bullocks;(dd)the terms and conditions of release of cows, bulls or bullocks;(e)the matters relating to the establishment, maintenance, management, supervision and control of institutions referred to in Section 6;(f)the duties of any office or authority having jurisdiction under this Act, the procedure to be followed by such officer or authority; and(g)the matter which are to be and may prescribed.
