Section 17 in The Maharashtra Agricultural Pests And Diseases Act, 1947
17. Rules.—
(1)The State Government may make rules for the purpose of carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing provision, such rules may be made for all or any of the following purpose, namely :—(i)the form and manner of giving notice under section 5 or 8;(ii)the manner of making of an enquiry under sub-section (1) of section 11;(ii-a) the payment of remuneration to persons for the services required to be rendered under section 12A;(ii-b) the authority to whom appeals may be made under section 12C against the orders of the Collector and the procedure to be followed in respect of such appeals; and(iii)the mode of determining the value of any crop or of plants or trees for the purposes of this Act.(3)The rules mode under this section shall, subject to the condition of previous publication, be published in the Official Gazette.(4)All rules made under this section shall be laid before each House of the State Legislature as soon as possible after they are made, and shall be subject to such modifications as the State Legislature may make, during the session in which they are so laid or the session immediately following and publish in the Official Gazette.
