Section 19(2) in The U.P. Resin and other Forest Produce (Regulation of Trade) Act, 1976
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely-(a)the publication of the price list of the resin;(b)the manner of holding inquiries under this Chapter;(c)the authority by whom, the manner in which and the conditions subject to which permits may be issued under Section 5 and the fees payable for such permits;(d)the disposal of the resin, the purchase of which was refused under Section 8;(e)the manner of tapping the trees for resin under Section 9;(f)the manner of registration under Section 10, the period within which Such registration shall be made, and the fees payable therefor;(g)specifications of resin for purposes of determination of quality;(h)any other matter which is to be or may be prescribed.
