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[Andhra Pradesh].- In its application to the State of Andhra Pradesh, after Section 31, add the following section, namely:32. Power to make rules .- (1) The State Government may, by notification published in the Andhra Pradesh Gazette, make rules to carry out the purpose of this Act.(2) All rules made under this section shall, as soon as may be, after they are made, be placed on the table of the Legislative Assembly and shall be subject to such modifications, whether by way of repeal or amendment as the Legislative Assembly may make within fourteen days thereafter during the session in which they are so placed.Andhra Pradesh Act 1 of 1959, Section 6 (w.e.f. 15-10-1962).[Gujarat].- Same as that of Maharashtra.Bombay Act 13 of 1959, read with Gujarat Adaptation of Laws (8th Amendment) Order, 1961.[Maharashtra].- In its application to the State of Maharashtra, after Section 31, insert the following new section, namely:32. Power to make rules.- (1) The State Government may, by notification in the Official Gazette, make rules for carrying into effect the purpose of this Act.(2) In particular but without prejudice to the generality of the foregoing provision, such rules may provide for the following matters, namely,(i) the form of, and the procedure relating to the declaration, and the scales of deposits to be made, under section 12-A;(ii) the procedure regulating the making of security deposits, custody and refund thereof;(iii) the manner in which any cattle may be disposed of;(iv) any other matter which is to be or may be prescribed.(3) The power to make rules under this section shall be subject to the condition of previous publication in the Official Gazette.(4) All rules made under this section shall be laid before each House of the Legislature as soon as may be after they are made, and shall be subject to such modifications as the State Legislature may make during the session in which they are so laid, or the session immediately following.Bombay Act 13 of 1959, Section 11 (w.e.f. 19-3-1959) and Maharashtra Adaptation of Laws Order, 1961.[Madhya Pradesh].- In its application to the State of Madhya Pradesh, after Section 31, insert the following section, namely:32. Power to make rules.- The State Government may make rules,(a) prescribing the form of, and the procedure relating to the making of, the declaration and the scales of deposit to be made under section 12-A;(b) prescribing the procedure regulating the making of security deposit, custody and refundthereof;(c) the manner in which any cattle may be disposed of.C.P. and Berar Act 27 of 1949, Section 10 (w.e.f. 6-5-1949) and Madhya Pradesh Act 23 of 1958, Section 3 and Sch.[Tamil Nadu].- Same as that of Andhra Pradesh.SeeMadras (A.T.) A.L.O., 1961 (w.e.f. 1-4-1961).[West Bengal].- In its application to the State of West Bengal, for Section 32, as inserted by West Bengal Act 5 of 1934, substitute the following section, namely:32. Power for Magistrate of the District to appoint Chairman of Municipalities or President of Union Boards to discharge the functions of an officer under section 14.- (1) The Magistrate of the District may appoint for the purposes of this Act, a Chairman of a Municipality constituted under the Bengal Municipal Act, 1932, or a President of a Union Board constituted under the Bengal Village Self-Government Act, 1919, to discharge the functions of an officer appointed under section 14, in respect of cattle impounded within the area included within that municipality or within the area subject to the jurisdiction of that Union Board as the case may be:Provided that a Chairman or President so appointed may, by general or special order, delegate to the Vice-Chairman of such municipality or the Vice-President of such Union Board, as the case may be, all, or any of the functions of an officer appointed under section 14 which such Chairman or President is entitled to discharge and may at any time withdraw the same.(2) A Chairman or President so appointed, or a Vice-Chairman or Vice-President to whom the Chairman or the President, as the case may be, may have delegated all or any of the functions referred to in sub-section (1), shall not, directly or indirectly, purchase any cattle at a sale under this Act. Bengal Act 4 of 1947, Section 3 (w.e.f. 12-3-1947).
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