Section 19(2) in The Karnataka Prevention Of Cow Slaughter And Cattle Preservation Act, 1964.
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for,—(a)the powers and duties of competent authority, in addition to those provided in this Act;(b)the form of the certificate under section 5;(c)the amount of the fee to be paid under section 5;(d)the conditions subject to which this Act shall not apply to any animal under section 16;(e)the management of Institutions established under section 18 and the fee to be levied for their maintenance; and(f)any other matter which is to be or may be, prescribed.
