Section 13(3) in The United Provinces Cotton Pest Control Act, 1936
(3)In particular and without prejudice to the generality of the power conferred by sub-section (2) such rules may provide for-(a)the conditions on and circumstances in which an area may be declared to be a controlled area,(b)the issue of licences and certificates under Section 7, the authorities by whom such licences and certificates may be issued, and the conditions of such licences,(c)the specification in licences of place for the treatment of seed imported under sub-section (1) of Section 7,(d)prescribing the authority by whom and the conditions under which a licence may be issued for the export of raw cotton from a controlled area,(e)the maintenance of records, registers and accounts according to the provisions of Section 9,(f)the appointment of inspectors and the exercise by them of the powers conferred by Section 10, and the confirming on them of such other powers as may be necessary for the purposes of this Act,(g)the empowering of officers to carry out the orders of the court under sub-section (2) of section 12 and the manner in which such orders shall be carried out, and(h)the delegation of its powers by the [State Government] [Substituted by the A.O. 1950.].
