Section 19(2) in Haryana Gauvansh Sanrakshan and Gausamvardhan Act, 2015
(2)Without prejudice to the generality of foregoing powers, such rules may provide for,-(a)the conditions and the circumstances under which a cow may be slaughtered under section 4;(b)the manner in which disease shall be notified under clause (b) of section 4;(c)the manner in which permission shall be obtained under section 4;(d)the form and contents of the certificate mentioned in section 4 and the authorities competent to grant it;(e)the form in which the permit is to be granted and the fee in respect of issuing such permit under sections 6 and 7;(f)the manner in which and conditions under which beef or beef products are to be sold under section 8;(g)the matters relating to the establishment, maintenance, management, supervision and control of institution referred to in section 10;(h)the duties of any officer or authority having jurisdiction under this Act, the procedure to be followed by such officer or authority; and(i)any other matter which is to be and may be prescribed.
