Section 49 in Gujarat Wild Animals and Wild Birds Protection Act, 1963
49. Power to make rules.- (1) The State Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.
(2)In particular and without prejudice to the generality of the foregoing power such rules may be made for all or any of the following matters, namely:-(a)the forms to be used for any application, licence, permit, registration, declaration, certificate, return or other document, granted, issued, made or submitted under the provisions of this Act and the fees, if any, therefor;(b)the conditions subject to which any licence or permit may be granted under this Act;(c)the particulars of the record of game killed or captured to be kept and submitted by any licensee;(d)controlling settlements in game sanctuaries with a view to preventing disturbance to the natural fauna;(e)regulating the sale of pet and other animals and trophies derived from the wild animals and birds;(f)any other matter which is expressly required or allowed by this Act to be prescribed by rules.(3)The power to make rules under this section shall be exercised subject to the condition of previous publication.(4)All rules made under this section shall be laid for not less than thirty days before the State Legislature as soon as possible after they are made, and shall be subject to rescission by the State Legislature, or to such modification as the State Legislature may make, during the session in which they are so laid or the session immediately following.(5)Any rescission or modification so made shall be published in the Official Gazette, and shall thereupon take effect.
