Section 17(2) in The Himachal Pradesh Forest Produce (Regulation of Trade) Act, 1982
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the terms and conditions and the procedure for appointment of agents under section 3;(b)the manner of the conduct of business of this Advisory Committee under section 6(3);(c)the publication of the price list of the forest produce under section 7;(d)the terms and conditions governing the payments of advances under section 8(2);(e)the manner in which the forest produce shall be disposed of under section 9;(f)the terms and conditions subject to which, and the manner in which, the permit may be granted under section 19(1); and(g)any other matter which is to be or may be prescribed.
