(1) The State Government may make rules for the purpose of carrying into effect the provisions of this Act.
(2) Without prejudice to the generality of foregoing powers, such rules may provide for
(a) the conditions and the circumstances under which cows may be slauhgtered under sub-section (1) of section 4;
(b) the manner in which diseases shall be notified under sub-section (1)(b) of section 4;
(c) the manner in which permission shall be obtained under sub-section (2) of section 4;
(d) the form and contents of the certificate mentioned in clause (a) of sub-section (1) of section 4 and the authoritie competent to grant it;
(e) the manner in which and conditions under which beef or beef-products are to be sold under section 5;
(f) the matters relating to the establishment, maintenance, management, supervision, and control of institutions referred to in section 6;
(g) the duties of any officer or authority having jurisdiction under this Act, the procedure to be followed by such officer or authority; and
(h) the matters which are to be and may be prescribed.