(1)The State Government may make rules for carrying into effect the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make rules 197 -(a)in regard to any matter which is required to be prescribed by this Act;(b)prescribing the form of and the fees to be paid in respect of, applications under this Act; and(c)for removing any difficulty in giving effect to the provisions of this Act.(3)All rules made under this section shall be consistent with the provisions of this Act They shall be published in the Official Gazette and upon such publication shall have effect as if enacted in this Act.
