Section 13 in The Bihar Molasses (Control) Act, 1947
13. Power to make rules.
(1)The State Government may, 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-(a)prescribe the specifications and tests in respect of the purity of molasses;(b)regulate the sale and price of molasses intended for use in distilleries or for other purposes;(c)prescribe conditions in respect of storage, loading and transport of molasses at factories;(d)prescribe the forms and returns to be submitted, and the records and books to be maintained, by factories;(e)prescribe the manner in which molasses produced in factories shall be graded, marketed, packed or stored for sale;(f)[ regulate imposition and recovery of permit fee and administrative charges on released molasses;] [Inserted by Act 25 of 1977.](ff)[ prescribe "the manner in which accounts of funds for regulation of adequate storage facilities in respect of molasses produced in factories shall be maintained and operated"] [Inserted by Act 7 of 1985.].(g)[ any other matter which is required to be or which may be prescribed under this Act.] [Inserted by Act 25 of 1977.]
