Section 19 in The Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Act, 1997
19. Power to make rules.
(1)The Government may make rules for carrying 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 all or any of the following matters, namely:-(a)the form in which, the terms and conditions subject to which and the period for which, a licence under section 4 may be granted;(b)the fee to be paid in respect of any application for grant or renewal of licence and for appeal under this Act;(c)the fine and the feeding charges to be paid by the owner for redeeming the seized animals or birds under section 10; and(d)any other matter which is required to be or may be prescribed under this Act.(3)(a)All rules made under this Act shall be published in the Tamil Nadu Government Gazette and unless they are expressed to come into force on a particular day, shall come into force on the date on which they are published.(b)All notifications issued under this Act shall, unless they are expressed to come into force on a particular day, shall come into force on the date on which they are published.(4)Every rule made or notification issued under this Act and every order made under section 18 shall, as soon as possible after it is made or issued, be placed on the table of the Legislative Assembly, and if, before the expiry of the session in which it is so placed or the next session, the Assembly makes any modification in any such rule, notification or order or the Assembly decides that the rule, notification or order should not be made or issued, the rule, notification or order 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, notification or order.
