Section 18(2) in The U.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1972
(2)In particular, and without prejudice to the generality of the foregoing power, such rule may provide for all or any of the following matters, namely :(a)the procedure to be followed in making appointment of agent;(b)the publication of the price lists of tendu leaves;(c)the manner of holding inquiries under this Act;(d)[ the authority by whom, the manner in which and the conditions subject to which, permits may be issued under Section 5 and the manner in which tax under sub-section (3) of Section 5 shall be paid or realised;] [Substituted by U.P. Act 5 of 1980, Section 3 (w.e.f. 28th September, 1979).](e)the manner of registration under Section 9, the period within which such registration shall be made, and the fee payable under subsection (2) thereof;(f)the guiding principles for the determination of compensation under sub-section (3) of Section 8;(g)any other matter which has to be, or may be, prescribed.
