(1)The State Government may make Rules for the purpose of carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power such Rules may provide for -(a)the manner and the form in which certificate may be forwarded to the Collector under Sub-section (6) of Section 3;(b)collecting any information and statistics for the purposes of this Act from the occupier or the sugarcane growers as the case may be;(c)the form and the manner in which any return shall be prepared and furnished;(d)the manner in which accounts shall be kept and registers to be maintained by the factory occupiers;(e)returns and statements to be submitted by the factory occupiers;(f)any other matters which are to be and may be prescribed.(3)All Rules made under this Act shall be laid, as soon as possible, after they are made before the Orissa Legislative Assembly, for a total period of fourteen days which may be comprised in one session or in two or more sessions and shall be subject to such modifications as the said Assembly may make during the said period.
