Section 16(2) in The Levy Sugar Price Equalisation Fund Act, 1976
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:—(a)the manner in which amounts shall be credited to the Fund under section 3;(b)the form in which an application for refund, referred to in section 6, shall be made;(c)the manner in which amounts standing to the credit of the Fund shall be utilised, as required by section 8;(d)the form in which the account and the relevant records, referred to in sub-section (3) of section 8, shall be maintained;(e)any other matter in relation to which such rules are required to be, or may be, made.
