Section 9(2) in The Orissa Sugarcane Cess Act, 1959
(2)In particular and without prejudice to the generality of the foregoing power such Rules may provide for -(a)the manner and the form in which certificate may be forwarded to the Collector under Sub-section (6) of Section 3;(b)collecting any information and statistics for the purposes of this Act from the occupier or the sugarcane growers as the case may be;(c)the form and the manner in which any return shall be prepared and furnished;(d)the manner in which accounts shall be kept and registers to be maintained by the factory occupiers;(e)returns and statements to be submitted by the factory occupiers;(f)any other matters which are to be and may be prescribed.
