Section 17 in Tamil Nadu Drugs (Control) Act, 1949
17. Power to make rules.
(1)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may make rules to carry out the purpose of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matter* namely:-(a)the maintenance by dealers and producers generally, or by an dealer or Producer in particular, of records of all sale an purchase transactions made by them;(b)the furnishing of any information as may be required with respect to the business carried on by any dealer or producer;(c)the inspection of any books of account or other document belonging to or under the control of any dealer or producer.(d)[ ***.] [Omitted by section 2(3) of the Madras Drugs (Control) Amendmer Act, 1951 (Madras Act XXVII of 1951)]
