Section 7(2) in The Sugar- Cane Act, 1934

Central Government Act

(2) In particular and without prejudice to the generality of the foregoing power, such rules may provide for--

(a) the carrying out of inquiries preliminary to the exercise of the powers conferred by section 3;

1. The words" Subject to the control of the G. G. in C." omitted by the A. O. 1937.

(b) establishing Advisory Committees for any purpose connected with the administration of this Act and defining the powers, functions and procedure of such Committees;

(c) the issue of licences to purchasing agents, the fees for such licences, and the regulation of the purchase and sale of sugar- cane by and to such agents;

(d) the organisation of growers of sugar- cane into societies for the sale of sugar- cane to factories;

(e) the authorities by which any functions under this Act or the rules made thereunder are to be performed; and

(f) the records, registers and accounts to be maintained for ensuring compliance with the provisions of this Act.