Section 23(2) in THE FARMERS (EMPOWERMENTAND PROTECTION) AGREEMENT ON PRICE ASSURANCE AND FARM SERVICES ACT, 2020
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the mode and manner of payment to the farmer under sub-section (4) of section 6;(b)the constitution, composition, powers and functions of the Registration Authority, and the procedure for registration under sub-section (2) of section 12;(c)any other matter which is to be, or may be, prescribed, or in respect of which provision is to be made, by rules, by the State Government.
