Section 26(2) in The Orissa Money-lenders' Act, 1939
(2)In particular and without prejudice that the generality of the foregoing provisions, the State Government may make rules-(a)prescribing the form of the register mentioned in Sub-section (1) of Section 4-A and the particulars to be contained in such a register;(b)prescribing the form of the registration certificate mentioned in Sub-section (4) of Section 5;(e)prescribing the particulars to be contained in an application made under Sub-section (1) of Section 5;(d)prescribing the registration fee to be paid on the applications made under Sub-section (1) of Section 5;(e)providing for and regulating the supply of copies of the account mentioned in Clause (a) of Section 7;(f)providing for and regulating the grant of periodical statement of account to a debtor signed by the money-lender or his agent showing the balance of amount that might be outstanding against such debtor on account of the principal and interest at the time of furnishing the said statement and the amount of every payment received by the money-lender in respect of the loan and the date of such payment during the period to which the statement relates;(g)prescribing the particulars to be contained in a plaint in a suit by a money-lender as defined in Sub-clause (1) or Sub-clause (2) of Clause (j) of Section 2;(h)for estimating the value of the property under Section 14;(i)prescribing the period for appeal under Sub-section (2) of Section 181; and(j)prescribing the manner in which deposits made under Sub-section
