Section 16 in The Tamil Nadu Coffee-Stealing Prevention Act, 1878
16. Power to make rules.—
The State Government of Madras may after previous publication make rules—(a)prescribing forms for the books, returns and statistics referred to in section 15;(b)regulating the time at which and the authority to whom such returns are to be furnished;(c)regulating the inspection and examination of such books, returns and statistics; and(d)generally for carrying out the purposes of this Act ; and all such rules shall be published in the Official Gazette and shall thereupon have the force of law
