Section 75(1) in The Trade And Merchandise Marks Act, 1958
(1)For the purposes of this Act, the Central Government may make rules,-(a)to provide, with respect to any goods which purport or are alleged to be of uniform number, quantity measure, gauge or weight, for the number of samples to be selected and tested and for the selection of the samples;(b)to provide for the manner in which for the purposes of section 74 cotton yarn and cotton thread shall be marked with the particulars required by that section, and for the exemption of certain premises used for the manufacture, bleaching, dyeing or finishing of cotton yarn or cotton thread from the provisions of that section; and(c)declaring what classics of goods are included in the expression "piece goods such as are ordinarily sold by length or by the piece" for the purpose of section 74 of is Act or section 18 of the Sea Customs act, 1878 (8 of 1878).
