Section 21 in The Rajasthan Tendu Leaves (Regulation of Trade) Act, 1974
21. Power to make rules.
(1)The State Government, may subject to the condition of previous publication, make rules to carry out all or any of the provisions of this Act.(2)In particular and without prejudice to generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:-(a)the terms, conditions and the procedure for appointment of agents under section 4;(b)the terms and conditions of a permit subject to which tendu leaves may be transported, the authority by which and the manner in which such permit shall be issued under clause (b) of sub- section (2) of section 5;(c)(i)the manner of conduct of business of the Committee under sub-section (3) section 6;(ii)the allowances to which the members of the Committee shall be entitled under sub-section (4) of section 6;(d)the publication of the price list of tendu leaves under section 7;(e)the manner of holding enquiry under sub-section (3) of section 9;(f)(i)the prescription of quantity of tendu leaves under section 10;(ii)the manner of registration under section 10;(g)(i)the period within which, the fee on payment of which and the manner in which the registration under sub-section (1) of section 11 shall be made;(ii)declarations, accounts and returns which shall be submitted under sub-section (2) of section 11 and the form in which, the officer to whom and the intervals at which they shall be submitted;(h)the form in which, the authority to whom and the manner in which an application under sub-section (3) of section 13 shall be made;(i)any other matter which is either expressly or impliedly required to be prescribed under this Act.(3)Every rule made under this Act, shall be laid as soon as may be after it is made, before the House of the State Legislature while it is in session for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, the House agrees in making any modification in the rule or the House agrees that the rules should not be made, and notifies such decision in the Official Gazette, the rules shall from the date of publication of such notification have effect only in such modified form or be of no effect, as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
