(1)State Government may by notification in the Official Gazette, make Rules for carrying out all or any of the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for the following matters, namely:-(a)the form of the register mentioned in sub-section (1) of Section 4 and the particulars to be contained in such register;(b)the form of the registration certificate mentioned in sub-section (4) of Section 5;(c)the particulars to be contained in an application made under subsection (1) of Section 5;(d)the registration fee to be paid under Section 5;(e)the period within which the Collector shall forward to the Anchal Adhikari a copy of his order cancelling a registration certificate under sub-section (1) of Section 33; and(f)the manner in which deposits made under sub-section (4) of Section 37 shall be disposed of,(3)Every Rule made under this Section shall be laid as soon as may be after it is made, before each House of the State Legislature, while it is in session for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session, in which it is so laid or the session immediately following both Houses agree in making any modification in the Rule or both Houses agree that the Rule should not be made, the Rule shall thereafter have effect only in such modified form or be of no effect, as the case be, so however, that, any such modification or amendment shall be without prejudice to the validity of anything previously done under that Rule.
