Section 19(2) in Maharashtra Forest Produce (Regulation of Trade) Act, 1969
(2)In particular and without prejudice to the generality of the foregoing provisions such rules may provide for all or any of the following matters, namely :-(a)procedure to be followed in making appointment of agents;(b)publication of the price lists of [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce;(c)manner of holding enquiries under this Act;(d)the authority by whom, the manner in which and the conditions subject to which, permits may be issued;(e)the manner of registration under section 10;(f)(i)manner of registration, the period within which such registration shall be made and fee payable therefore, under sub-section (1) of section 11;(ii)form of declaration, authority to whom, date by which and the manner in which, the declaration shall be furnished under sub-section (2) of section 11;(g)any other matter which is either expressly or impliedly required to be prescribed under this Act.
