19R. Power to make rules.-

(1) The State Government may make rules to carry out the objects of this Chapter.

(2) In particular, and without prejudice to the generality of the foregoing power, such rules may-

(a) prescribe the powers, duties and functions of registering authorities and the local limits of their jurisdiction;

(b) prescribe the form of, and the particulars to be contained in, applications for, and certificates of, registration;

(c) provide for the form and manner in which books of registration shall be maintained under this Chapter;

(d) provide for the issue of duplicate certificates of registration to replace certificates lost, destroyed or mutilated;

(e) prescribe, subject to the approval of the Central Government, the fees to be charged for the registration of inland 1[mechanically propelled vessels] or for any other action to be taken by the registering authority under this Chapter, and provide for the exemption of any person or class of persons from payment of the whole or any part of any such fees;

(f) prescribe the period within which, and the manner in which, the owner of an inland 1[mechanically propelled vessel] shall make a report of any alteration in the vessel under section 19J;

2 [(fa) prescribe the authority and provide for furnishing to such authority the information with respect to the inland mechanically propelled vessel and its registration under sub-section (5) of section 19K;]

(g) prescribe the manner in which appeals to the State Government may be preferred under this Chapter and the fees payable in respect of any such appeal;

1[(ga) provide for the form of instrument creating a mortgage of a mechanically propelled vessel or a share therein or transfer of any such mortgage;]

(h) provide for any other matter which is to be or may be prescribed under this Chapter.]

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