Section 28 in The Jammu and Kashmir Saffron Act, 2007
28. Power to make rules.
- The Government may, by notification in the Government Gazette, make rules for carrying out the purposes of the Act.(2)Without prejudice to the generality of the foregoing power, rules made under this section may provide for-(i)the manner in which certificating and export permits are to be issued and registration thereof is made under sub-section (1) of section 7;(ii)the contents of such certificate and export permit;(iii)the form of registration under section 6 or section 7 and of cancellation of such registration as provided under section 8;(iv)the fees payable on such forms and applications;(v)the particulars to be included in such forms/applications ;(vi)the procedure to be followed in granting and cancelling such registration ;(vii)manner and procedure of appeal under section 9;(viii)manner of marking saffron with the grade designation mark ;(ix)issuance of Phyto-Sanitary Certificate under section 14;(x)selling of dried saffron imported of in the State; and(xi)such other matters as are, or may be, required to be prescribed under the Act.
