Section 18 in The United Provinces Cotton Ginning and Pressing Factories Act, 1949
18. Power of State Government to make rules.
(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.(2)The rules to be made under sub-section (1) shall be subject to the conditions of previous publication.
