Section 19 in The M.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964
19. Power to make rules.
(1)The State Government may, subject to the conditions of previous publication, make rules to carry out all or any of the provisions of this Act.(2)In particular and without prejudice to generality of foregoing powers such rules may provide for all or any of the following matters, namely :(a)[ x x x] [Omitted by M.P. Act No. 7 of 1989 (w.e.f. 31-12-1988).](b)Publication of the price lists of tendu leaves;(c)Manner of holding enquiries under this Act;(d)[ The terms and conditions under which permit shall be issued, the authority by whom the manner in which and the fee or fees on payment of which permits may be issued for different types of transport vehicles] [Substituted by M.P. Act No. 34 of 1987 (w.e.f. 18-9-1987).];(e)the manner of registration under Section 10;(f)(i)Manner of registration, the period within which such registration shall be made and fee payable therefor under subsection (1) of Section 11;(ii)Form of declaration, authority to whom, date by which and the manner in which the declaration shall be furnished under sub-section (2) of Section 11;[(f-i) the [consideration] [Inserted by M.P. Act No. 34 of 1987 (w.e.f. 18-9-1987).] on payment of which permission may be granted under sub-section (3) of Section 12-A.(f-ii) the form in which intimation of proceedings for confiscation of property shall be sent under sub-section (5) of Section 14;(f-iii) the form in which the appeal shall be preferred and the amount of fee which shall be accompanied with such appeal; and the form in which it shall be payable under sub-section (1) of Section 14-A;](g)Any other matter which is either expressly or impliedly required to be prescribed under this Act.(3)All rules made under this Act .shall be laid on the table of the Legislative Assembly.
