Section 20 in The Bihar Kendu Leaves (Control of Trade) Act, 1973
20. Power to make Rules.
(1)The State Government may subject to the conditions of previous publication make Rule consistent with the provisions of this Act to carry all or any the purposes of this Act.(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)procedure to be followed in making appointments of agents;(b)publication of the price lists to be paid to pluckers;(c)the manner of holding enquiries under this Act;(d)the authority by whom, the manner in which and the conditions subject to which permits may be issued;(e)the manner of registration under Section 10.(f)the manner of registration, the period within which such registration shall be made and the fee payable thereof under sub-section (1) of Section 11;(g)form of declaration, authority to whom, date by which and the manner in which the declaration shall be furnished under sub-section (2) of Section 11;(h)any other matter which is either expressly or impliedly required to be prescribed under this Act.(3)Every Rule made under this section shall be laid as soon as may be after it is made before each 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 the session immediately following both the Houses agree that the Rule should not be made the Rule shall thereafter 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.
