Section 13 in The Cotton Ginning and Pressing Factories Act, 1925
13. Power of the State Government to make rules.
- The State Government may by notification in the Official Gazette, make rules consistent with this Act to provide for all or any of the following matters, namely:-(a)the forms in which registers, records and returns are to be maintained or submitted, and the inspection of records and registers;(aa)[ What shall constitute an admixture of cotton; [These clauses are inserted by Rajasthan 10 of 1957.](ab)the period which shall from time to time constitute a season.(ac)the authority by whom, the form in which the conditions subject to which and the fees on payment of which a license may be granted under sub-section (1) of section 2A;(ad)the particulars of the cotton ginning factory to be entered in the register maintained under sub-section (2) of section 3;(ae)the proportion of seed which may be contained in cotton;(af)the person authorised to give certificate regarding the quantity of moisture contained in any cotton and other matters specified in section 3A;(ag)the person authorised to examine bales under section 3B;(ah)the procedure for making a complaint and causing the contents of a bale to be examined and the fee for examination of the contents of a bale under sub-section (1) of section 3B;(ai)the manner in which the things seized shall be sealed under section 3C.](b)the appointment of the authority to whom and the time within which the returns required by Sections 5 and 5A shall be made;(c)[(i) conditions subject to which a factory may be exempted from the operation of clauses (ii) and (iii) of sub-section (1) of section 5B; [Clauses (c) and (cc) Inserted by Rajasthan 17 of 1986 [1.1.87]](ii)the manner in which the representatives referred to in clauses (b) and (c) of sub-section (2) of section 5B shall be appointed;(iii)the term of office of the members of the committee, the manner of their resigning and filling up of casual vacancies and the procedure regarding the work of the committee under sub-section (5) of section 5B; or(iv)the matters which a rate-fixing committee should have regard to at the time of fixing the maximum rate of the ginning or pressing of cotton within its local area;(cc)prescribing the manner in which compensation shall be determined under sub-section (5) of section 5C;](d)the appointment of authorities for the purposes of Sections 7, 8 and 9.(e)the manner of service of orders made under section 9.(f)the powers of entry and inspection which may be exercised by District Magistrates or by any officer specially empowered in this behalf by the State Government;(g)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.
