Section 8 in Hyderabad Cotton Cultivation and Transport Act, 1337 Fasli
8. Power to make rules.
(1)The Government may, by notification, make rules for the following matters(a)the prevention of the import into a protected area of cotton the import of which has been prohibited under section 3 unless it has been brought under the condition of a licence granted;(b)the conditions to be contained in licences and the authorities by which they may be granted;(c)the manner in which licences and certified copies thereof shall be dealt with after the delivery of the cotton to which they relate.(2)Such rules may specify that contravention thereof or of the conditions of a licence, not punishable by this Act, shall be punishable with fine which may extend to five hundred rupees.
