Section 24 in The M.P. Agricultural Warehouse Act, 1947
24. Rules.
(1)The State Government may, after previous publication, make rules for carrying out the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)regarding all matters to be prescribed or for which rules are to be made under this Act;(b)the authority to carry out the duties under this Act;(c)the form of application for the grant of licence to a warehouseman, the period and conditions of the licence and its renewal;(d)the form of receipt to be issued by a warehouseman, the particulars to be specified therein and the conditions for the issue of a duplicate receipt;(e)the nature of accounts books and records to be maintained by a warehouseman;(f)the manner of giving notice under this Act;(g)the maimer of conducting a public auction for the sale of produce deteriorating in a warehouse and accounting for the proceeds of such sales;(h)the qualifications for, and grant of licences to, weighers, samplers and graders, the conditions and period of their licences, form of certificates to be issued by them, renewal of their licences, the conditions under which the licences may be suspended or cancelled;(i)the amount of fees for the grant of licences under this Act and their renewal and for the issue of duplicate licences;(j)the standard weights, measures, classifications, gradations, and methods of storage of produce to be used in warehouses under this Act;(k)the publication of the grant, suspension or cancellation of licences and the list of licensed warehouses; and(l)generally for the efficient conduct of the business of a warehouseman.
