(1)The State Government may, by notification in the Official Gazette, make rules to provide for any of the following matters, namely:--(a)the prevention of the import into a protected area by road, river or sea, save under and in accordance with the conditions of a licence, of cotton the import of which into that area has been prohibited 1 wholly or partly] by a notification under section 3;(b)2 the terms and conditions to be contained in licences, the authorities by which they may be granted and the fees which may be levied in respect thereof; and](c)the manner in which licences and certified copies thereof shall be dealt with on and after the delivery of the cotton to which they relate.
