Section 37 in The Orissa Minerals (Prevention Of Theft, Smuggling And Other Unlawful Activities) Act, 1988
37. Power to make rules
(1)The Government may, by notification, make rules for carrying out the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing powers such rules may provide for all or any of the following matters, namely:(a)the form of application for licence to be made under Sub- section (1) of Section 6 including the fee to be accompanied therewith and the manner of payment thereof;(b)the form and the terms and conditions of licence to be granted under Sub¬section (3) of Section 6;(c)the form of application for permit to be made under Sub-section (1) of Section 8 including the fee to be accompanied therewith and the manner of payment thereof;(d)the form and the terms and conditions of permit to be granted under Sub¬section (3) of Section 8;(e)the form of appeal under Section 10;(f)the manner of placing mark on seized property under Sub- section (2) of Section 16;(g)maintenance of records on stock of minerals and furnishing of reports and information by the licensee to the competent authority; and(h)any other matter which is required to be or may be, prescribed.
