Section 31(2) in The Antiquities And Art Treasures Act, 1972
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for—(a)the authority for issue of permit under sub-section (2) of section 3;(b)the form in which an application for the grant of a licence may be made under sub-section (1) of section 7 and the particulars which such application shall contain;(c)the factors to which regard may be had while granting a licence under sub-section (1) of section 8;(d)the fees on payment of which, the period for which, the conditions subject to which and the form in which a licence may be granted under sub-section (1) of section 8 and the particulars which such licence shall contain;(e)the fees on payment of which and the period for which a licence may be renewed under sub-section (1) of section 9;(f)the records, photographs and registers which are to be maintained under section 10 and the manner in which such records, photographs and registers shall be maintained and the particulars which such records, photographs and registers shall contain;(g)the nature of the photographs of the antiquity and the number of copies thereof which shall accompany an application for the grant of a certificate of registration to be made under sub-section (1) of section 16 and the form in which such application may be made and the particulars which such application shall contain;(h)the particulars which a certificate of registration granted under sub-section (3) of section 16 shall contain;(i)the authority to which an appeal may be preferred under sub-section (1) of section 21; and(j)any other matter which has to be or may be prescribed.
