Section 33(2) in Jharkhand Buildings (Lease, Rent and Eviction) Control Act, 2000
(2)In particular and without prejudice to the generality of the foregoing powers such rules may provide for all or any of the following matters namely-(a)the manner of depositing rent under sub-section (2) of Section 19 and the manner of service of notice of such deposit of rent on the landlord;(b)the form of receipt on account of payment of rent under this Act;(c)charging or remitting of costs and fees under this Act and the fixing of the amount or the scale of such costs and fees;(d)the manner of exercising the powers of revision by the Commissioner under section 26;(e)any other matter by this Act required or expressly or impliedly authorised, to be prescribed.
