12. Rule- making power.(1) The 1 State Government] may make rules--(a) prescribing the powers and duties of the Controller,
(b)prescribing the manner in which the Controller' s orders shall be published or served, as the case may be, and(c)generally giving effect to the provisions of this Act.(2)The State Government shall, if standard cloth is sold in the State, make rules prescribing the authority by which, the form in which and the conditions under which, any licence or class of licences for the sale of standard cloth shall be granted.(3)Rules made under this Act shall be published in 2 the Official Gazette, 3 and on such publication shall have effect as if enacted in this Act.
