Section 22 in The U.P. Sheera Niyantran Adhiniyam, 1964
22. Power to make rules.
(1)The State Government may, after previous publication in the Gazette, 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 composition of the Advisory Committee, the manner in which its members shall be chosen, the term of office of its members, the allowances if any, payable to them, the manner in which the Advisory Committee shall tender its advice and the procedure for the conduct of its business;(b)the procedure relating to the removal of members of the Advisory Committee;(c)condition relating to the preservation and storage of molasses by sugar factories;(d)specification and test in respect of grading and sampling of molasses including verification of its quantity and quality;(e)manner of sale and supply of molasses;(ee)[ the manner in which the administrative charges payable under sub-section (4) of Section 8 shall be realised] [Inserted by Act No. 5 of 1986, dated 15th March, 1986.];(f)the form and manner of appeal to the State Government and the procedure to be followed in its disposal;(g)the procedure for compounding of offences;(h)registers, records, accounts, instruments and reagents to be maintained by the occupiers of sugar factories;(i)the rent and the terms on which residential accommodation within the precincts of a sugar factory shall be provided to the Excise Officer;(j)collection of information or statistics in respect of production, distribution and use of molasses;(k)disposal of molasses and articles forfeited under this Act; and(l)any other matter which is to be or may be prescribed.(3)All rules made under this Act shall, as soon as may be after they are made, be laid before each House of the State Legislature while it is in session, for a total period of not less than fourteen days extending in its session or more than one successive sessions and shall, unless some later date is appointed, take effect from the date of their publication in the Gazette, subject to such modifications or annulments as the two Houses of the Legislature may agree to make; so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done thereunder.
