Section 15(2) in The Gujarat Animal Preservation Act, 1954
(2)In particular and without prejudice to the generality of the foregoing Provision, such rules may provide for-(a)the powers and duties of a 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 ;(cc)the form of application, the form of permit, the fees to be paid and conditions for granting permit under section 6A;(d)the conditions subject to which the Act shall not apply to any animal under section 13 ;(e)any other matter which is or may be prescribed.
