Section 16 in The Andhra Pradesh (Andhra Area) Coffee-Stealing Prevention Act, 1878

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The Government of Andhra Pradesh may after previous publication make rules-

(a)prescribing forms for the books, returns and statistics referred to in Section 15:

(b)regulating the time at which and the authority to whom such returns are to be furnished:

(c)regulating the inspection and examination of such books, returns and statistics : and

(d)generally for carrying out the purposes of this Act; and all such rules shall be

published in the Official Gazette, and shall thereupon have the force of law.

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