Section 15 in The Central Provinces and Berar Animal Preservation Act, 1949
15. Power to make rules.
(1)The State Government may, by notification, make rules to carry out the purpose of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for -(a)the form and manner in which applications for certificates under section 4 shall be made [and the fees payable in respect of such applications] [Added by Madhya Pradesh Act XXIII of 1951, Section 5, Section 6(i).];(b)[the form of certificate to be issued under section 4] [Substituted by Madhya Pradesh Act XXIII of 1951, Section 5, Section 6(ii).];(c)the places in which animals may be slaughtered under this Act;(d)the conditions subject to which the slaughter of any animal may be permitted under section 13.
