Section 18(1) in The United Provinces Cotton Ginning and Pressing Factories Act, 1949
(1)The [State Government] [Substituted by the A.O. 1950.] may, by notification in the [Official Gazette, make rules] [For rules vide Notification No. B-5184-A/XII-A-613-50, dated March 1,1955, published in the Gazette, dated March 8, 1952, Part I, pages 205-206.] consistent with this Act, to provide for all or any of the following matters namely :(i)the allotment of a special mark to be used by each pressing factory for the propose of the marking of bales;(ii)the manner in which bales shall be marked;(iii)the manner in which the returns referred to in Section 11 shall be published;(iv)the forms in which registers, records and returns are to be maintained or submitted, and the inspection of records and registers;(v)what shall constitute an admixture of cotton;(vi)the period which shall, from time to time, constitute a season;(vii)the authority by whom, the form in which, the conditions subject to which and the fee on payment of which, a licence may be granted under sub-section (1) of Section 4;(viii)the particulars to be entered in the register maintained under sub-section (1) of Section 5;(ix)the proportion of seed which may be contained in the cotton;(x)the person authorized under Section 8 to give a certificate regarding the quantity of moisture contained in any cotton and other matter or to examine bales and packages thereof;(xi)the procedure of making complaint and causing the contents of a bale or package to be examined and the fee for examination of the contents thereof under sub-section (1) of Section 8;(xii)the manner in which the articles seized shall be sealed under Section 9;(xiii)the appointment of the authority to whom and the time within which the registers and returns required by Sections 5 and 11 shall be submitted;(xiv)the appointment of authorities for the purposes of Sections 12, 13 and 14;(xv)the manner of service of orders made under Section 14;(xvi)the power of entry and inspection which may be exercised by district magistrates or by any officer specially empowered in this behalf by the [State Government] [Substituted by the A.O. 1950.]; and(xvii)any other matter which is to be or may be prescribed or for which provision is necessary in order to carry out the purposes of this Act.
