Section 8(2) in The East Punjab Factories (Control of Dismantling) Act, 1948
(2)In particular and without prejudice to the generality of the foregoing power such rules may provide -(a)the procedure for the grant of the permission referred to in sub-section (1) of Section 3;(b)for an appeal against a refusal to grant the permission referred to in sub-section (1) of section 3 when such refusal is by an officer authorised in pursuance of that section; and(c)for regulating the manner in which officers authorised under sub-section (1) of section 5 shall exercise their powers.
