Section 19 in The U.P. Resin and other Forest Produce (Regulation of Trade) Act, 1976
19. Power to make rules.
(1)The State Government may, by notification in the Gazette, make rules for carrying out purposes of this Chapter.(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.(3)All rules made under this Chapter shall as soon as may be after they are made be laid before each House of the State Legislature, while it is in session, for a total period of not less than thirty days, comprised in its one session or two or more successive sessions, and shall unless some later date is appointed, take effect from the date of their publication in the Gazette, subject to such modification or annulments as the two Houses of the Legislature may during the said period agree to make, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done thereunder.(4)Notwithstanding anything in sub-section (3), any rules made within one year from the commencement of this Act may be made retrospectively to a date not earlier than such commencement.
