Section 23 in Bombay Live-Stock Improvement Act, 1933
23. Power of [State Government] to make rules. - (1) [The [State Government]] may make rules for the purpose of carrying into effect the provisions of this Act.
(2)In particular and without prejudice to the generality of the foregoing provision, such rules may be made for all or any of the following purposes, namely:-(a)under section 4, prescribing the powers and duties to be exercised and performed by a live-stock officer and the assignment of such powers or duties,(b)under section 5, prescribing the age of a bull after which it shall not be kept without a licence,(c)under section 6, prescribing the form of, the manner in which, the terms, conditions and restrictions on which, a licence shall be granted, transferred or renewed,(d)under section 7, prescribing the conditions subject to which a licence may be revoked,(e)under section 7 and 11, prescribing the manner in which notice shall be served,(f)under section 8, prescribing the conditions subject to which a duplicate of a licence may be granted,[(ff) under section 9A, prescribing the distinguishing mark for branding and the period within which intimation of possession of unbranded bulls shall be given to a live-stock officer,](g)under sections 11 and 16, prescribing the manner in which a bull shall be castrated, and the manner in which inquiry regarding the ownership of a bull shall be made, and the costs, charges and expenses for the maintenance and sales of a bull shall be determined,(h)under section 17, prescribing the manner and form in which a bull shall be marked and the manner in which a live-stock officer shall enter any premises or other place.[(i) under section 17B, prescribing the form in which a register shall be maintained by a live-stock officer and the particulars which such register shall contain.][(2A) In making any rules the State Government may provide that a breach thereof shall, on conviction, be punished with fine which may extend to fifty rupees.](3)Rules made under this section shall be subject to the condition of previous publication in the [Official Gazette].[(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.]
