(1)The State Government may make rules to carry out the purpose of this Act.(2)In particular and without prejudice to the generality of the foregoing powers such rules may provide for all or any of the following purposes, namely:(a)the manner in which notification under sub-section (1) of Section 3 shall be published;(b)the conditions subject to which cotton seized may be forwarded under Section 8.(3)Any such rule may provide that a contravention thereof, if not punishable under any provision of this Act, shall be punishable with fine which may extend to two hundred and fifty rupees.(4)Rules made under this section shall be subject to the condition of previous publication.
