(1)The Government may make rules to carry out all or any of the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)all matters expressly required or allowed by this Act to be prescsribed;(b)the form and the particulars to be contained in an application for a licence under this Act;(c)the terms and conditions subject to which a licence may be granted;(d)the form in which books, accounts and documents specified in this Act shall be recorded, maintained, kept or used;(e)the procedure which should be followed and the powers which may be exercised by the authorities exercising functions, holding inquiries and hearing appeals under this Act.(3)All rules made under this Act shall, as soon as possible after they are made be placed before the Legislative Assembly and shall be subjects to such modifications by way of amendments or repeal as the Assembly may make within fourteen days on which the Assembly actually sits either in the same session or in more than one session.
