Section 8(2) in The Punjab Minerals (Vesting of Rights) Act, 1994
(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 manner in which the money is to be paid under sub-section (1) of section 4;(b)the manner in which an order is to be announced by the Collector under sub-section (2) of section 4;(c)the particulars to be stated by the Collector while making a reference to a principal court of original jurisdiction under sub-section (3) of section 5; and(d)any other matter which is to be, or may be prescribed under this Act.
