(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 maintenance by dealers the producers generally, or by any dealer or producer in particular, of records of all sale and purchase transaction 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)[ X X X] [Omitted by Section 6 of M.P. Act No. XXXV of 1950.]
