Section 22 in Rice-Milling Industry (Regulation) Act, 1958
22. Power to make rules.
(1)The Central Government may, subject to the condition of previous publication, make rules for carrying out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the form of application for the grant of a permit under section 5 and the particulars it may contain;(b)the manner in which an investigation is to be made in respect of an application for a permit and the matters to be taken into account in granting or refusing a permit;(bb)[ the form of a permit under section 5 and the conditions (including conditions relating to improvements to existing machinery, replacement of existing machinery and use of improved methods of rice-milling) subject to which a permit may be granted and the time within which such conditions shall be complied with;] [Inserted by Act 29 of 1968, section 10 (w. e. f. 1- 5- 1970 ).](c)the form of application for the grant or renewal of a licence in respect of a rice mill and the particulars it may contain;(d)the form of a licence which may be granted or renewed under section 6 and the conditions subject to which the licence may be granted or renewed, [including conditions relating to improvements to existing machinery, replacement of existing machinery, use of improved methods of rice-milling and polishing of rice, the time within which such conditions shall be complied with] [Substituted by section 10, Act 29 of 1968, for certain words (w. e. f. 1- 5-1970 ).], the fees to be levied for the grant or renewal of a licence and the deposit of any sum as security for the performance of such conditions;(e)the circumstances under which licences may be varied or amended under sub- section (2) of section 7;(f)the submission of returns relating to a rice mill by the owner and the forms in which, and the authorities to which, such returns may be submitted; and the collection of any information or statistics in relation to rice mills;(g)the form and manner in which appeals may be filed under section 12 and the procedure to be followed by appellate officers in disposing of the appeals;(h)any other matter which has to be, or may be, prescribed under this Act.(3)Any rule made under this section may provide that a contravention thereof shall be punishable under sub- section (2) of section 13.(4)[ Every rule made by the Central Government under this section shall be laid as soon as may be after it is made, before each House of Parliament while it is in session for a total period of thirty days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.] [Substituted by Act 29 of 1968, section 10, for sub- section (4) (w. e. f. 1- 5- 1970 ).]
