Section 16 in The Haryana Regulation and Control of Crushers Act, 1991
16. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules carrying out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing provisions, such rules may provide for all or any of the following matters, namely :-(a)the form and manner in which the application for grant or renewal of a licence may be made;(b)the form and manner in which the licence may be granted or renewed;(c)the terms and conditions subject to which the licence may be granted or renewed;(d)access to the crusher by the licensee to the person deputed by the Director for the purpose of undertaking inspection in matters relating to running of crushers;(e)the fee for the grant or renewal of licence and the procedure for collection of such fee;(f)period within which the reports and statements to be submitted by the licensees and the authority to which such reports and statements shall be submitted;(g)the form and manner of registers and records to be maintained;(h)the form and manner in which the appeal may be filed;(i)any other matter which is to be or may be prescribed under this Act.
