Section 10(2) in The Punjab Roads and Bridges Development Board Act, 1998
(2)Without prejudice to the generality of the foregoing power, such rules may provide for, -(a)the preparation and submission for sanction of an estimate of annual income and expenditure under sub-section (5) of section 3;(b)the manner in which the fee shall be collected under sub-section (2) of section 6; and(c)any other matter which has to be or may be prescribed.
