(1)The State Government may, by notification in the Official Gazette, make rules to provide for any of the following matters, namely:--(a)the prevention of the import into a protected area by road, river or sea, save under and in accordance with the conditions of a licence, of cotton the import of which into that area has been prohibited 1 wholly or partly] by a notification under section 3;(b)2 the terms and conditions to be contained in licences, the authorities by which they may be granted and the fees which may be levied in respect thereof; and](c)the manner in which licences and certified copies thereof shall be dealt with on and after the delivery of the cotton to which they relate.(2)Any such rules may provide that any contravention thereof or of the conditions of any licence, not otherwise made punishable by this Act, shall be punishable with fine which may extend to five hundred rupees.
