Section 20(2) in Kerala Fishermen's and Allied Workers Welfare Cess Act, 2007
(2)Without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely: -(a)the manner in which and the time within which the cess shall be levied and collected under sub-section (2) of section 3;(b)the manner in which the transfer of money to the Board shall be made under sub-section (5) of section 3;(c)the form and manner of maintaining the registers and records to be maintained by the dealer under section 6;(d)particulars of the return to be furnished by the dealer under section 7 and the manner and time of furnishing such return;(e)the manner in which an appeal may be filed under section 13;(f)the powers which may be exercised by the officers under clause (c) of section 15;(g)the form and period within which the return of collection of cess is to be furnished under section 16;(h)any other matter which has to be or may be prescribed.
