Section 26 in The Tamil Nadu Aquaculture (Regulation) Act, 1995
26. Power to make rules.
(1)The Government may make rules to carry out the purposes of this Act.(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 manner of making an application for a licence, the fees for such licence and renewal thereof, the conditions subject to which, and the form in which a licence may be granted and the period for which a licence may be renewed under section 9;(b)the fee payable in respect of a duplicate licence under section 12;(c)the form and manner in which, and the period within which, an appeal may be made under section 15 and the procedure to be followed by the Government in disposing of the appeal;(d)the form and manner of verification of the application and the fee which shall accompany the application for revision under section 16;(e)any other matter which is to be, or may be, provided for, by rules under this Act.(3)(a)All rules made under this Act shall be published in the Tamil Nadu Government Gazette, and unless, they are expressed to come into fore on a particular day, shall come into force on the day on which they are so published.(b)All notifications issued under this Act shall, unless they are expressed to come into force on a particular day, come into force on the day on which they are published.(4)Every rule made or notification issued under this Act shall, as soon as possible after it is made or issued, be placed on the table of the Legislative Assembly and if, before the expiry of the session in which it is so placed or the next session, the Assembly makes any modification in any such rule or notification or the Assembly decides that the rule or notification should not be made or issued, the rule or notification 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 or notification.
