Section 18 in Karnataka Silkworm Seed Cocoon and Silk Yarn (Regulation of Production, Supply, Distribution and Sale) Act, 1959
18. Power of Government to make rules.
(1)The Government may subject to the condition of previous publication, by notification, make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for,-(a)the duties and powers of officers authorised to enforce the provisions of this Act and the manner of constitution of market committees and the powers and duties of such committees;(b)the qualifications of persons who produce or prepare silkworm seed for rearing of silkworms and other persons to whom licences under this Act may be granted;(c)the grant of licences and the imposing of conditions in respect of the same and fees for the grant of such licences;(d)the sanitary and other conveniences that should be provided for at the production and distribution centres of silkworm seed;(e)the grant of duplicate licences and the renewal of licences and fees for the same;(f)appeals from any order under this Act, the authority to which such appeals shall lie, the time within which such appeals should be made and the procedure for dealing with such appeals;(g)the forms of licences to be granted, returns to be submitted and accounts to be maintained under this Act;(h)[ the market fee payable by the rearers and the reelers in respect of cocoons sold and purchased in the cocoon market, such fee not exceeding two per cent of the price of the cocoons; [Clause (h) to (hd) Substituted by Act 33 of 1979 w.e.f. 6.11.1979.](ha)the market fee payable by the reelers, [the reelers who are also twisters and [licensed traders]] in respect of silk yarn sold or purchased by them in the silk exchange, such fee not exceeding two per cent of the price of silk yarn;(hb)amenities and facilities to be provided in the silk exchange including settlement of disputes between the sellers and purchasers of the silk yarn;(hc)the sitting fee and other allowances payable to the members of the committees constituted under sections 10 and 10A;(hd)matters relating to the Fund constituted under section 17A;](i)the particulars to be furnished by any person of the occurrence of silkworm disease in silkworm or silkworm seed, and the steps to be taken for the prevention or eradication of such disease ;(j)generally regulating the procedure to be followed in proceedings under this Act;(k)any other matter which may be prescribed under this Act.(2A)[ A rule under this Act may be made with retrospective effect and when such a rule is made the reasons for making the rule shall be specified in a statement laid before both the Houses of the State Legislature. Subject to any modification made under sub-section (3) it shall have effect as if enacted in this Act.] [Inserted by Act 20 of 1984 w.e.f. 2.12.1983.](3)All rules made under this Act shall be laid as soon as may be after they are made before each House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in two or more sessions and if before the expiry of the said period, either House of the State Legislature makes any modification in any rule or directs that any rule shall not have effect and if the modification or direction is agreed to by the other House, the said rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so however that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
