Section 16 in The Karnataka Sugarcane (Regulation of Purchase and supply) Act, 2013
16. Power to make rules.
(1)The Government may make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for:-(a)the procedure of transactions of Business of the Sugarcane Control Board;(b)the form in which any notice required shall be given.(3)the form of agreement to be entered into for the purchase of sugarcane, the date by which such agreement should be made and the terms and conditions thereof;(4)the correct weighment of sugarcane, the provision of facilities for weighment and for checking weighments and timings of weighments; and(5)any other matter which is to be or may be prescribed under this Act.The above translation of PÀ£ÁðlPÀPÀ§Äâ (Rjâ ªÀÄvÀÄÛ¸ÀgÀ§gÁdÄ ¤AiÀÄAvÀæt)C¢ü¤AiÀĪÀÄ
