(4)In particular and without prejudice to the powers conferred by sub-section (3), the State Government may make rules for all or any of the following purposes, namely:-(a)the publication of lists of registered dealers, of the amendments made in such lists from time to time, and the particulars to be contained in such lists;(aa)[ the manner in which security may be furnished under sub-section (2-A) or sub-section (3-A) or sub-section (3-C) of section 7 and the manner in which and the time within which any deficiency may be made up under sub-section (3-E) of that section; [Inserted by Act 61 of 1972, Section 10 (w.e.f. 1.4.1973). ](b)the form and manner in which accounts relating to sales in the course of inter-State trade or commerce shall be kept by registered dealers;(c)the furnishing of any information relating to the stocks of goods of purchases, sales and deliveries of books by, any dealer or any other information relating to his business as may be necessary for the purposes of this Act;(d)the inspection of any books, accounts or documents required to be kept under this Act, the entry into any premises at all reasonable times for the purposes of searching for any such books, accounts or documents kept or suspected to be kept in such premises and the seizure of such books, accounts or documents;](e)[ the authority from whom, the conditions subject to which and fees subject to payment of which any form of certificate prescribed under clause (a) of the first proviso to sub-section (2) of section 6 or of declaration prescribed under sub-section (1) of section 6-A or sub-section (4) of section 8 may be obtained, the manner in which such forms shall be kept in custody and records relating thereto maintained and the manner in which any such form may be used and any such certificate or declaration may be furnished; [Substituted by Act 61 of 1972, Section 10, for Clause (e) (w.e.f. 1.4.1973). ](ee)the form and manner in which, and the authority to whom, an appeal may be preferred under sub-section (3-H) of section 7, the procedure to be followed in hearing such appeals and the fees payable in respect of such appeals;](f)in the case of an undivided Hindu family, association, club, society, firm or company or in the case of a person who carries on business as a guardian or trustee or otherwise on behalf of another person, the furnishing of a declaration stating the name of the person who shall be deemed to be the manager in relation to the business of the dealer in the State and the form in which such declaration may be given;(g)the time within which, the manner in which and [the authorities to whom] [Substituted by Act 31 of 1958, Section 9, for " the authorities to which" (w.e.f. 1.10.1958). ] any change in the ownership of any business or in [the name, place or nature] [Substituted by Act 31 of 1958, Section 9, for " the nature" (w.e.f. 1.10.1958). ] of any business carried on by any dealer shall be furnished.
