Section 18(2) in The Orissa Kendu Leaves (Control of Trade) Act, 1961
(2)In particular and without prejudice to the generality of the following matters, namely ;(a)publication of the price-lists of the Kendu leaves;(b)manner of holding enquiries under this Act;(c)Procedure to be followed in making appointment of agents;(d)the authority by whom, the manner in which and the conditions subject to which permits may be issued ;(e)the manner of registration under Section 9 [and the fees therefor;] [Added by Orissa Kendu Leaves (Control of Trade) (Amendment) Act 17 of 1963.](e-1) the forms and manner in which accounts shall be maintained and returns shall be submitted;(f)the conditions subject to which sums allotted to [Zilla Parishads] [Inserted vide Orissa Gazette Extraordinary No. 1390 dated 19.10.2004 (w.e.f. 1.4.2001).], Samitis and Grama Panchayats shall be utilised;(g)the forms in which applications shall be made, permits shall be issued; and(h)any other matter which is either expressly or impliedly required to be prescribed under this Act.
