Section 19(2) in Himachal Pradesh Road Infrastructure Protection Act, 2002
(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 form of any notice required or authorized to be given under this Act and the manner in which it may be served;(b)the conduct of proceedings under this Act;(c)the distribution and allocation of work to prescribe authority and the transfer of any preceding pending before a prescribed authority to another prescribed authority;(d)the manner in which the damage resulting from acts of prohibited activities may be assessed and the principles which may be taken into account in assessing such damages;(e)the manner of the laying out of means of access to road infrastructure;(f)the manner in which permission under this Act, may be granted or refused and fees to be charged; and(g)any other matter, which may be prescribed.
