(1)The State Government may by notification 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 provide for all or any of the following mattes, namely :-(a)the manner in which and the extent to which the fair officer or other persons or authorities under this Act shall exercise authority to hold, control, manage and regulate a cattle fair;(b)the manner in which the Committees referred to in Section 5 shall be constituted and matters connected therewith;(c)the manner in which sites shall be allotted temporarily for commercial or other purposes in connection with the cattle fair and the rents thereto;(d)the manner in which and the rate at which tolls and taxes shall be imposed, assessed and collected;(e)the manner in which, the fee on payment of which and the authorities by which sale certificates shall be issued under Section 9;(f)the forum and manner in which, the payment of fee on which and the authority by which licences referred to in sub-section (2) of Section 10 shall be issued.(g)the manner in which and the fee on payment of which the Deputy Commissioner shall revise an order of suspension or cancellation of a broker's licence under sub-section (5) of Section 10;(h)the manner in which distress and sale of animals or movable property shall be made under sub-section (2) of Section 15;(i)the manner in which the Cattle Fair Fund shall be constituted and operated in each district and matters connected with the proper administration of such Fund;(j)sanitation and control of diseases in fair area; and(k)any other purpose for which rules are required to be or may be made.(3)Every rule made under this Section shall be laid as soon as may be after it is made before the House of the State Legislature while it is in session for a total period of ten days which may be comprised in one session or in two successive sessions; and if before the expiry of the session in which it is laid or the session immediately following, the House agrees in making any modification in the rule or the House agrees that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
