(1)The State Government may make rules for the purpose of carrying into effect the provisions of this Chapter.(2)Without prejudice to the generality of the foregoing power, rules under this section may be made with respect to all or any of the following matters, namely:-(a)the forms of application and permit and their supply;(b)the form of permit for the transport of catechu trees or timber;(c)the languages in which the forms of application and permit shall be printed;(d)the form in which accounts should be maintained.
