Section 13 in The M.P. Cotton (Statistics) Act, 1947
13. Power to make rules.
(1)The State Government may, after previous publication, make rules for carrying out the purposes of this Act. (2) Without prejudice to the generality of the foregoing powers, such rules may provide for-(a)prescribing the quantity of cotton under item (iv) of clause (e) of Section 2;(b)prescribing the date on or before which and the form in which a return under Section 3 shall be submitted; and(c)regulating the exercise of the right or access to books of account, records or documents and the right of entry conferred by Section 4.
