Section 8(1) in Hyderabad Cotton Cultivation and Transport Act, 1337 Fasli
(1)The Government may, by notification, make rules for the following matters(a)the prevention of the import into a protected area of cotton the import of which has been prohibited under section 3 unless it has been brought under the condition of a licence granted;(b)the conditions to be contained in licences and the authorities by which they may be granted;(c)the manner in which licences and certified copies thereof shall be dealt with after the delivery of the cotton to which they relate.
