(1)The State Government may after previous publication. by notification in the Official Gazette, make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make rules-(a)prescribing the returns to be submitted by any licensee, prospecting licensee or mining lessee:(b)providing for any matter which is to be, or may be prescibed under any provision of this Act:(c)prescribing a penalty of fine not exceeding one hundred rupees for the breach of any rule.
