Section 18 in The U.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1972
18. Powers to make rules.
(1)The State Government [may by notification in the Gazette make rules] [Substituted by U.P. Act 6 of 1973, Section 6 (i), for the words 'may make rules'.] for carrying out purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rule may provide for all or any of the following matters, namely :(a)the procedure to be followed in making appointment of agent;(b)the publication of the price lists of tendu leaves;(c)the manner of holding inquiries under this Act;(d)[ the authority by whom, the manner in which and the conditions subject to which, permits may be issued under Section 5 and the manner in which tax under sub-section (3) of Section 5 shall be paid or realised;] [Substituted by U.P. Act 5 of 1980, Section 3 (w.e.f. 28th September, 1979).](e)the manner of registration under Section 9, the period within which such registration shall be made, and the fee payable under subsection (2) thereof;(f)the guiding principles for the determination of compensation under sub-section (3) of Section 8;(g)any other matter which has to be, or may be, prescribed.(3)All rules made under this Act shall, as soon as may be after they are made, be laid before each House of the State Legislature, while it is in session, for a total period of not less than thirty days, extending in its one session or more than one successive sessions, and shall, unless some later date is appointed, take effect from the date of their publication in the Gazette, subject to such modifications or annulments as the two Houses of the Legislature may agree to make so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done thereunder.(4)[ Notwithstanding anything contained in sub-section (3), any rules made within one year from the commencement of this Act may be made retrospectively to a date not earlier than the commencement of this Act.] [Inserted by U.P. Act No. 6 of 1973, Section 6 (iii).]
