(1)The State Government may 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 procedure relating to the grant, renewal, cancellation and suspension of licences under this Act;(b)the publication, from time to time, of the grant, suspension and cancellation of licences and the list of warehousemen and their warehouses;(d)the procedure relating to the forfeiture of security money;(dd)[ the procedure for the refund of licence fee or security;] [Added by U.P. Act XII of 1964, Section 22.](e)the manner of giving notices under this Act;(f)the manner of communication of orders under Section 7;(g)the manner of sale of goods by public auction under Section 15;(h)the form and the manner in which intimation under Section 16 shall be sent and the particulars to be specified therein;(i)the procedure relating to the delivery of goods under Section 17;(j)the form of certificate issued under Section 25;(k)the standard weights, measures and gradations of goods to be used in licensed warehouses;(l)the procedure to be followed in the proceedings before the Board of Arbitrators under Section 29 and the mode of execution of their award;(m)the procedure to be followed in the disposal of appeals;(n)efficient conduct generally of the business of warehouseman; and such other matters which are to be or may be prescribed.(3)[ All rules made under this Act shall, as soon as may be after they are made, be laid before each House of the State Legislature while it is in session, for a total period of not less than fourteen days extending in its one session or more than one successive sessions and shall, unless some later date is appointed, take effect, from the date of their publication in the official Gazette, subject to such modifications or annulments as the two Houses of the Legislature may agree to make, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done thereunder] [Substituted by U.P. Act XII of 1964, Section 22 (2).].
