Section 37 in The West Bengal Gambling and Prize Competitions Act, 1957
37. Power to make rules.
(1)The State Government may, be notification in the Official Gazette, and after previous publication, make rules for carrying out the purposes of the chapter.(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 and manner of application for a licence under this chapter and the fees, if any, for such licence;(b)the period for which, the conditions subject to which and the form in which, a licence may be granted under this chapter;(c)the form in which and the intervals at which statements of accounts referred to in section 24 shall be submitted to the licensing authority;(d)the time within which an appeal against a decision of the licensing authority under this chapter may be preferred to the State Government;(e)any other matter which is to be or may be prescribed under this chapter.
