(1)The Government may, after previous publication, 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 powers, they may make rules in respect of all or any of the matters expressly required or allowed by this Act to be prescribed.(3)In making rules under this section the Government may provide that a breach of any of the rules shall be an offence punishable with fine which may extend to two hundred and fifty rupees.[* * *] [Omitted vide Orissa Act No. 17 of 1989.]
