Section 10(2) in The Cine-Workers Welfare Cess Act, 1981
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the assessment and collection of the duty of excise under section 3;(b)the authority which may impose any penalty under section 7;(c)any other matter which is required to be, or may be, prescribed.
