Section 26(2) in The Tamil Nadu Aquaculture (Regulation) Act, 1995
(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:-(a)the form of and the manner of making an application for a licence, the fees for such licence and renewal thereof, the conditions subject to which, and the form in which a licence may be granted and the period for which a licence may be renewed under section 9;(b)the fee payable in respect of a duplicate licence under section 12;(c)the form and manner in which, and the period within which, an appeal may be made under section 15 and the procedure to be followed by the Government in disposing of the appeal;(d)the form and manner of verification of the application and the fee which shall accompany the application for revision under section 16;(e)any other matter which is to be, or may be, provided for, by rules under this Act.
