Section 23(2) in Tamil Nadu Sugarcane (Regulation of Purchase Price) Act, 2018
(2)In particular and without prejudice to the generality of the foregoing provisions, such rules may provide for,-(a)the allowances payable to the nominated members of the Board, the manner in which causal vacancies among them shall be filled and the procedure for the conduct of its business in discharging its functions under this Act;(b)the correct weighment of sugarcane, the provision of facilities for weighment and for checking weighments and timings of weighments;(c)the method of determining the percentage of recovery of sugar from sugarcane;(d)the form of the records to be kept and of the returns to be made, and the information to be furnished by persons liable to pay the revenue based sugarcane price;(e)the form in which any notice required shall be given;(f)any other matter which is to be or may be prescribed under this Act.
