Section 18(2) in Karnataka Silkworm Seed Cocoon and Silk Yarn (Regulation of Production, Supply, Distribution and Sale) Act, 1959
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for,-(a)the duties and powers of officers authorised to enforce the provisions of this Act and the manner of constitution of market committees and the powers and duties of such committees;(b)the qualifications of persons who produce or prepare silkworm seed for rearing of silkworms and other persons to whom licences under this Act may be granted;(c)the grant of licences and the imposing of conditions in respect of the same and fees for the grant of such licences;(d)the sanitary and other conveniences that should be provided for at the production and distribution centres of silkworm seed;(e)the grant of duplicate licences and the renewal of licences and fees for the same;(f)appeals from any order under this Act, the authority to which such appeals shall lie, the time within which such appeals should be made and the procedure for dealing with such appeals;(g)the forms of licences to be granted, returns to be submitted and accounts to be maintained under this Act;(h)[ the market fee payable by the rearers and the reelers in respect of cocoons sold and purchased in the cocoon market, such fee not exceeding two per cent of the price of the cocoons; [Clause (h) to (hd) Substituted by Act 33 of 1979 w.e.f. 6.11.1979.](ha)the market fee payable by the reelers, [the reelers who are also twisters and [licensed traders]] in respect of silk yarn sold or purchased by them in the silk exchange, such fee not exceeding two per cent of the price of silk yarn;(hb)amenities and facilities to be provided in the silk exchange including settlement of disputes between the sellers and purchasers of the silk yarn;(hc)the sitting fee and other allowances payable to the members of the committees constituted under sections 10 and 10A;(hd)matters relating to the Fund constituted under section 17A;](i)the particulars to be furnished by any person of the occurrence of silkworm disease in silkworm or silkworm seed, and the steps to be taken for the prevention or eradication of such disease ;(j)generally regulating the procedure to be followed in proceedings under this Act;(k)any other matter which may be prescribed under this Act.
