Section 18(2) in The M.P. Regulation of Uses of Land Act, 1948
(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 form in which a notice under Section 5 shall be given;(b)the form in which applications under sub-section (1) of Section 7 shall be made and the information to he furnished in such applications;(c)the form in which a register under sub-section (1) of Section 7 shall be maintained;(d)the regulation of the laying out of means of access to roads;(e)the fees to be charged for the grant and renewal of licences under Section 13 and the conditions governing such licences.
