Section 18 in The Orissa Kendu Leaves (Control of Trade) Act, 1961
18. Power to make Rules.
(1)The Government may make Rules for carrying out all or any of the purposes of this Act.(2)In particular and without prejudice to the generality of the following matters, namely ;(a)publication of the price-lists of the Kendu leaves;(b)manner of holding enquiries under this Act;(c)Procedure to be followed in making appointment of agents;(d)the authority by whom, the manner in which and the conditions subject to which permits may be issued ;(e)the manner of registration under Section 9 [and the fees therefor;] [Added by Orissa Kendu Leaves (Control of Trade) (Amendment) Act 17 of 1963.](e-1) the forms and manner in which accounts shall be maintained and returns shall be submitted;(f)the conditions subject to which sums allotted to [Zilla Parishads] [Inserted vide Orissa Gazette Extraordinary No. 1390 dated 19.10.2004 (w.e.f. 1.4.2001).], Samitis and Grama Panchayats shall be utilised;(g)the forms in which applications shall be made, permits shall be issued; and(h)any other matter which is either expressly or impliedly required to be prescribed under this Act.
