Section 28 in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972
28. Power to make rules.
(1)The State Government may, after previous publication, make rules to carry out the purposes of these Regulations.(2)In particular and without prejudice to the generality of the foregoing powers such rules may provide for all or any of the following matters, namely-(a)the form of, and the particulars to be contained in an application for a licence and the authority to whom such application shall be made under clause (a) of sub-section (1) of Section 4;(b)The manner in which the licence fee payable under clause (b) of Sub-section (1) of Section 4 shall be paid;(c)the form of the licence, and the terms and conditions subject to which it may be granted under sub-section (2) of Section 4;(d)the other authority required to be prescribed under sub-section (4) of Section 4;(e)The authority of whom the appeal shall be under sub-section (3) of Section 4;(f)the charges which may be demanded by a money-lender under subsection (2) of Section 7;(g)the form and the manner in which books, accounts and documents specified in these Regulations shall be maintained, kept or used;(h)the form in which and the date before which the statement shall be supplied under sub-section (2) of Regulation 10;(i)the authority to whom the statement shall be delivered under sub-section (4) of Section 10;(j)the authority to whom an application shall be made for the grant of certificate under sub-section (2) of Section 15;(k)the form in which and the period for which the certificate referred to in sub-section (2) of Section 15 may be granted and particulars which such certificate shall contain;(l)the procedure which shall be followed and the powers which may be exercised, by the authorities exercising functions, holding enquiries and hearing appeals under these Regulations;(m)any other matter which is to be or may be prescribed, under these Regulations.
