Section 23 in Tamil Nadu Sugarcane (Regulation of Purchase Price) Act, 2018
23. Power to make rules.
(1)The Government may, by notification in the Tamil Nadu Government Gazette, make rules for carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing provisions, such rules may provide for,-(a)the allowances payable to the nominated members of the Board, the manner in which causal vacancies among them shall be filled and the procedure for the conduct of its business in discharging its functions under this Act;(b)the correct weighment of sugarcane, the provision of facilities for weighment and for checking weighments and timings of weighments;(c)the method of determining the percentage of recovery of sugar from sugarcane;(d)the form of the records to be kept and of the returns to be made, and the information to be furnished by persons liable to pay the revenue based sugarcane price;(e)the form in which any notice required shall be given;(f)any other matter which is to be or may be prescribed under this Act.(3)Except when the rules are made for the first time, all rules made under this Act shall be subject to the condition of previous publication.(4)Every rule made or notification or order issued under this Act shall, as soon as possible, after it is made or issued, be placed on the table of the Legislative Assembly, and if, before the expiry of the session in which it is so placed or the next session, the Legislative Assembly makes any modification in any such rule or notification or order or the Legislative Assembly decides that the rule or notification or order should not be made or issued, the rule or notification or order shall thereafter have effect only in such modified form or be of no effect, as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule or notification or order.
