Section 16 in The Tamil Nadu Coffee-Stealing Prevention Act, 1878
16. [ Power to make rules. [Inserted by section 9 the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January 1969.]
- The [State Government] may, after previous publication, make rules-(a)prescribing forms for the books, returns and statistics referred to in section 15;(b)regulating the time at which and the authority to whom such returns are to be furnished;(c)regulating the inspection and examination of such books, returns and statistics; and(d)generally for carrying out the purposes of this Act; and all such rules shall be published in the Official Gazette and shall, thereupon, have the force of law.]
