Section 17 in The East Punjab Drugs (Control) Act, 1949
17. Power to make rules.
(1)The [State] Government may 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 provide for all or any of the following matters, namely, -(a)the maintainance by dealers and producers generally, or by any dealer or producer in particular, of records of all sale and purchase transactions made by them.(b)the furnishing of any information as may be required with respect to the business carried on by any dealer or producer;(c)the inspection of any books of account or other documents belonging to or under the control of any dealer or producer;(d)[ * * *] [Clause (d) of sub-section (2) of section 17 omitted by Punjab Act, 14 of 1950, section 3.]
