Section 19(2) in The Punjab Fruit Nurseries Act, 1961
(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 prescribed;(b)the conditions to be inserted in the licences to be granted to owner and the form of such licences;(c)the procedure to be followed by competent authorities in the exercise of their functions under this Act;(d)the registers, books of accounts and records to be maintained by licensees and the manner in which and the period for which they shall be maintained;(e)the circumstances in which security may be required from licensees and the security furnished by them may be forfeited and the manner in which any sum falling due as a result of such forfeiture may be recovered;(f)the efficient conduct, improvement and development of fruit nurseries;(g)the detection, inspection, certification, method of transport or destruction, of fruit plants in respect of which a notification has been issued under section 12 or of any articles which have been in contact or proximity thereto and the regulation of the powers and duties of the officers who may be appointed in this behalf.
