Section 30 in The M.P. Sugarcane (Regulation of Supply and Purchase) Act, 1958
30. Power to make rules.
(1)The State Government may make rules for the purpose of carrying into effect the provisions of this Act.(2)Without prejudice to the generality of foregoing power, such rules may provide for-(a)the conduct of business by the Board and Council;(b)the business to be transacted at meetings convened under sub-section (2) of Section 6;(c)the manner and form in which the fund placed at the disposal of the Council under Section 8 shall be maintained and the application and payment from such fund;(d)the duties, powers and functions of the Cane Commissioner;(e)the matters relating to the appointment and other conditions of service of inspectors to be appointed under Section 11 and their duties, powers and functions;(f)the fees to be paid in respect of applications and appeals under this Act;(g)the appointment and licensing of purchasing agents, and other persons to be employed by the purchasing agents and the sugar factories for the purchase of cane, their functions and duties and the securities to be deposited by them and the conditions under which these securities may be forfeited;(h)the form of the agreement to be entered into by or under the provisions of this Act and the penalty to be paid for breach of conditions of agreement;(i)the constitution, operation, management, supervision and audit of Cane-growers Co-operative Societies and federation and conditions relating to recognition of such societies or federation for purposes of this Act and rules and control of their staff and finances;(j)the rate at which and the manner in which commission shall be paid to the Cane-growers Co-operative Society on supply of cane by them;(k)the correct weighment of cane, the provision of facilities for weighment and for checking weighments and of timings of weighments;(l)the provision of approach roads, parking space for carts bringing cane to factories, sheds for bullocks and carl-drivers, water-troughs for bullocks and other connected matters;[(l-l) deduction of amount under sub-section (2-a) of Section 20;] [Inserted by M.P. Act No. 4 of 1970.](m)[ xxx] [Omitted by M.P. Act No. 39 of 1961.](n)the procedure for matters falling under Section 24;(o)the form of the statements, returns, register and other forms required to be maintained by or under this Act and the filling of such returns, statements and forms;(p)the form and the manner in which application shall be made for various purposes under this Act;(q)the duties of any officer or authority having jurisdiction under this Act and the procedure to be followed by such officer or authority; and(r)the matters which are to be or may be prescribed.(3)The rules made under this section shall come into force from a date to be appointed by the State Government.(4)All rules made under this section shall, as soon as may be, after they are made be laid before the Legislative Assembly and shall be subject to such modifications as the Legislative Assembly may make.NotificationNotification. No. D-3-6-80-XIV-3, dated the 9th December, 1983, Published in M.P. Rajpatra, Part I, dated 14-6-1985 at p. 918. - In exercise of the powers conferred by sub-section (1) of Section 5 of the Madhya Pradesh Sugar-cane (Regulation of Supply & Purchase) Act, 1958 (No. 1 of 1959), the State Government hereby establishes Cane Development Councils specified in column (2) of the Schedule below for the reserved areas of the sugar factories specified in the corresponding entry in column (3) of the said Schedule,-
