Section 21 in The Maharashtra (Fruit Nurseries and Sale of Fruit Plants) (Regulation) Act, 1969
21. Rules.
(1)The State Government may, by notification in the official Gazette, and subject to the condition of previous publication, make rules to carry 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 matters, namely :-(a)the form of and manner of making an application for a licence, the fees for such licence and renewal thereof, the period for which, the conditions subject to which and the form in which a licence may be granted, under section 5;(b)the other grounds, the contravention of which by the licensee, shall entail suspension or cancellation of the licence under section 8;(c)the fees payable in respect of a duplicate licence under section 10;(d)the form and manner in which, the period within which and the authority to which, an appeal may be made under section 11, and the procedure to be followed by the appellate authority in disposing of the appeal;(e)any other matter which is to be or may be prescribed.(3)Any rule made under this section may provide that a contravention thereof shall be punishable under section 14.(4)Every rule made under this section shall be laid, as soon as may be, after it is made, before each House of the State Legislature while it is in session, for a total period of thirty 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 so laid or, the session immediately following, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall, from the date of publication of a notification in the official Gazette, of such decision 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 or omitted to be done under that rule.NotificationsAmended by G.N.A., A.H., D.D. & F.D., No. Udyan-1691/CR-185/H-3, dated 12th February, 1992 (M.G.G., Part IV-B, page 1358)Amended by Corrigendum No. Udyan-1691/CR-185/H-3, dated 3rd March, 1992 (M.G.G., Part IV-B, page 1401)No. HRT. 24011/82, dated 3rd May, 1983 (M.G.G., Part IV-B, page 465) - In exercise of the powers conferred by section 3 of the Maharashtra Fruit Nurseries (Regulation) Act, 1969 (Maharashtra XLV of 1969) (hereinafter referred to as "the said Act") and in supersession of Government Notification, Agriculture and Co-operation Department, No. HRT. 7269/16008-4-A, dated the 10th November, 1976 the Government of Maharashtra hereby :-(a)appoints each of the officers specified in column 2 of the Schedule appended hereto, to be the Competent Authority, for the purposes of the said Act;(b)defines the limits, respectively, specified against each of them in column 3 of the said Schedule to be the limits within which each of them shall exercise the powers conferred and perform the duties imposed on the Competent Authority, by or under the said Act.
