Section 13(2) in The Sugar Export Promotion Act, 1958
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all any of the following matters, namely:--(a)the submission by owners to such authority as may be specified in this behalf, of returns or reports or other information relating to the manufacture, sale, despatch, stocks and prices of sugar;(b)the manner in which the accounts of the export agency may be maintained and audited;(c)the inspection of records and registers of factories and the export agency;(d)the making of payments by the export agency to owners;(e)any other matter which is to be or may be prescribed under this Act.
