Section 15(2) in The Assam Cattle Preservation Act, 1950
(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for-(a)the terms and conditions of service of the Veterinary Officers appointed under this Act;(b)the form and manner in which application for certifications under Section 5 shall be made;(c)the fees payable for any certificate which may be issued under Section 5 and the form of such certificates;(cc)prescribing the authority under Section 5;(d)the places in which cattle may be slaughtered in pursuance of this Act;(e)the conditions subject to which the slaughter of any cattle may be permitted under Section 13;The Schedule[See Section 2]Bulls.Bullocks.Cows.Calves.Male and female buffaloes.Buffalo calves.
