Section 19 in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949
19. Power to make rules.
(1)The [State] [This word was substituted the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the [Fort St. George Gazette] [Now the Tamil Nadu Government Gazette.], make rules for the purpose of carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for -(a)the procedure to be followed in arbitrations under this Act;(b)the principles to be followed in apportioning costs, of proceedings before the arbitrator and on appeal.
