Section 24 in Chhattisgarh Regulation, Prohibition, Sale and Use of Acid Act, 2013
24. Power to make rules.
(1)The State Government may, 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, such rules may provide for all or any of the following matters, namely : -(a)the form of licence, the period for which it shall be issued and the conditions subject thereto, as under Section 5;(b)the form and manner of making an application for such licence, the fees and renewal thereof;(c)the other grounds, the contravention of which by the licensee, shall entail suspension or cancellation of the licence under Section 10;(d)the form and process under which a duplicate licence under Section 12 may be issued and the fee payable thereof;(e)the process of filing an appeal/revision, the period of limitation for appeal/revision and the authority to which appeal/revision may be made under Section 13 and Section 14 respectively and the procedure to be followed in such appeal/revision.(f)any other matter which is necessary for the implementation of this Act.(3)Any rule made under sub-section (1) and (2) may provide that a contravention thereof shall be punishable under Section 15 of this Act.(4)Every rule made under this Section shall be laid as soon as may be after it is made before the 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, the House agrees in making any modification in the rule or the House agrees that the rules should not be made, and notify such decision in the Official Gazette, the rule shall from the date of publication of such notification 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.
