Section 13(1) in The M.P. Cattle Diseases Act, 1934
(1)The State Government may, subject to the condition of previous publication, make rules consistent with this Act-(a)as to all matters which are to be prescribed;(b)regulating the powers, duties and procedure of [servants of the Government] [Substituted by A.O. 1937.], under this Act;(c)for the guidance of all persons in all matters connected with this Act; and(d)generally, for carrying out the purposes of this Act.
