Section 26(2) in The Goa Ground Water Regulation Act, 2002
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for:-(a)the form and manner in which application shall be made under this Act;(b)the form and manner in which orders shall be passed by the Ground Water Officer;(c)the manner in which the specimens of soils or other materials shall be kept and preserved;(d)conditions subject to which offences may be compounded;(e)prescribing the authority to hear appeals;(f)the fees to be charged under the Act;(g)any other matter which is to be or may be prescribed.
