Section 25(2) in West Bengal Public Works Contractors (Regulation and Control) Act, 2006
(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 maintenance of register, books and Forms by the person for conduct of business;(b)the Form for application of registration and for certificate of registration;(c)the fees for registration;(d)the matter of giving notice;(e)qualifications for registration;(f)manner of publication of the names and addresses of the person removed from the register or to whom registration has been referred to be given;(g)the place where the prescribed authority shall hold inquiry; and(h)all matters expressly required to be prescribed under this Act.
