Section 22(2) in The West Bengal Luxury Tax Act, 1994
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any the following matters, namely:-(a)the procedure for, and other matters (including provisions for payment of fees) incidental to, the disposal of appeal, revision and review under section 15;(b)any other matter which may be, or is required to be, prescribed under this Act.
