Section 21 in The Orissa Forest Produce (Control of Trade) Act, 1981
21. Power to make Rules.
(1)The State Government may, subject to the condition of previous publication, make rules to carry out all or any of the provisions of this Act.(2)In this particular and without prejudice to the generality of the following matters, namely :(a)the terms, conditions and the procedure for appointment of agents under Section 4;(b)(i)the quantity of specified forest produce which may be transported by a consumer under Section 5 (2) (b);(ii)the terms and conditions of a permit subject to which specified forest produce may be transported, the authority by which and manner in which such permit shall be issued under Section 5 (2) (c);(c)(i)the manner of conduct of business of committee under Section 6 (3);(ii)the allowances to which the members of the committee shall be entitled under Section 6 (4) ;(d)the publication of the price-list under Section 7;(e)the manner of holding enquiry under Section 9 (3);(f)(i)the prescription of the quantity of specified forest produce under Section 10;(ii)the manner of registration under Section 10;(g)(i)prescription of the quantity of specified forest produce under Sub-section (1) of Section 11;(ii)the period within which the fee on payment of which and the manner in which the registration under Sub-section (1) of Section 11 shall be made;(iii)declarations, accounts and returns which shall be submitted under Subjection (2) of Section 11 and the form in which, the Officer to whom and the intervals at which they shall be submitted;(h)(i)the form in which, the authority to whom and the manner in which an application under Sub-section (3) of Section 13 shall be made;(ii)the fee for issue and renewal of a licence and the terms and conditions subject to which such licence shall be granted under Sub-section (4) of Section 13;(iii)Any other matter which is either expressly or impliedly required to be prescribed under this Act.After Section 21 of the principal Act, the following new Section shall be inserted, namely :
