Section 18 in The Punjab Cotton Ginning and Pressing Factories Act, 1953
18. Power of the State Government to make rules.
(1)The State Government may, by notification in the official gazette, make rules to carry 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 mixture of different varieties of cotton permissible under this Act:(b)the proportion of seed that may be contained in the cotton;(c)the authorisation of officers to examine and certify as to the actual amount of moisture that a given quantity of cotton contains and the normal amount of moisture that such cotton should contain;(d)the authorisation of the officers to examine cotton packages or bales under this Act.(e)the manner in which anything seized under this Act may be sealed:(f)levy of fees on complaints made under section 6;(g)the allotment of a special mark to be used by each pressing factory for the purpose of the marking of bales pressed in the factory and the manner in which such bales shall be marked under section 8;(h)the appointment of authorities for the purpose of sections 9, 12, 13 and 14.(i)the manner of service of orders made under section 13;(j)the form in which registers, records and returns are to be maintained or submitted and the time for submission of the returns:(k)the period which shall from time to time constitute a season:(l)the manner in which objections against pressing and ginning charges proposed to be fixed by Government are to be heard and disposed of; [ - ] [The word 'and' omitted by Punjab Act No. 36 of 1957, section 5 clause (i).](m)[ the authority by whom the form in which the conditions subject to which and the fees on payment of which a licence may be granted under section 2-A; and] [The existing clause (m) relettered as clause (n) and the new clause (m), inserted by Punjab Act 36 of 1957, section 5, clause (ii).](n)any other matter which has to be, or may be, prescribed,
