(1)The State Government may, subject, to the condition of previous publication, make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may add any article, to or omit any article from the Schedule or private for-(a)the matters expressly required or allowed by this Act to be prescribed;(b)the conditions to be inserted in licences to be granted to warehouseman and the form of such licences;(c)the publication of the grant, suspension or cancellation of licences to warehousemen and of consolidated lists of warehousemen and licensed warehouses;(d)the charges to be levied by warehousemen for their services;(e)the books, accounts and records to be maintained by warehousemen;(f)the conduct of public auctions for the sale of goods deteriorating or about to deteriorate in licensed warehouses and the manner in which the proceeds of such sales be accounted for;(g)the scales of losses and gains of weight or bulk which may be sustained by goods owing to shrinkage or dryage in the one case and owing to absorption of moisture in the other;(h)the disinfection of licensed warehouses and the disinfection of goods stored therein;(i)the circumstances in which any security or bond furnished by a warehouseman may be forfeited, and the manner in which any sum falling due as a result of such forfeiture may be recovered;(j)the efficient conduct generally of the business of warehousemen;(k)the qualifications to be possessed by persons applying for the grant of licences as weighers, samplers or graders, the conditions to be inserted in their licences, the form of the certificates to be issued by them and the grounds for which the licences may be suspended or cancelled;(l)the standard weights, measures and gradations of goods to be used licensed warehouses;(m)the authority to which and the time within which, an appeal under Section 29 should be made;(n)the manner of giving notices under this Act.
