Section 23(2) in The Bihar Saw Mills (Regulation) Act, 1990
(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 application shall be made under sub-section (1) of Section 7 and the fee and security deposit which shall accompany such application;(b)conditions subject to which licence may be granted under sub-section (3) of Section 7;(c)the period for which, the fee on the payment of which and the condition subject to which the licence may be renewed under sub-section (4) of Section 7;(d)the form in which the officer to whom and the dates on which returns shall be submitted under Section 9;(e)for installation of electric connection, etc. under sub-section (2) of Section 11;(f)the authority to which appeal may be preferred under Section 12;(g)any other matter which is required to be or may be prescribed.
