Section 22 in Tripura Horticultural Nurseries (Regulation) Act, 2013
22. Power to make Rules.
- i. The State Government may by notification in the Official Gazette, and subject to the condition of previous publication, make rules to carry out the purpose of this Act.ii. 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 and manner of making an application for a license, the fees for such license and renewal thereof, the period for which the conditions subject to which and the form in which a license may be granted, under section 6;(b)the other grounds, the contravention of which by the licensee, shall entail suspension or cancellation of the license under section 10;(c)the fees payable in respect of a duplicate license under section 12;(d)the form and manner in which the period within which and the authority which and the authority to which, an appeal may be made under section 13, 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,iii. Any rule made under this section may provide that contravention thereof shall be punishable under section 16.
