Section 34(2) in New Town, Kolkata Development Authority Act, 2007
(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:-(a)the manner and form in which the accounts of the Development Authority shall be kept;(b)the time within which; and the manner, in which, the matter referred to in the proviso to sub-section (4) of section 25, shall be referred to the State Government;(c)the manner of serving certificate under sub-section (4) of section 25;(d)any other matter which may be or is required to be prescribed under the provision a of this Chapter.Part-IV Development Charge and Property of Development AuthorityChapter-VII Fees and charges
