(1)The competent authority may, by notification in the Official Gazette, make rules to carry out the provisions of this Act.(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:(i)the cost of the medium or print cost price of the materials to be disseminated under sub-section (4) of section 4;(ii)the fee payable under sub-section (1) of section 6;(iii)the fee payable under sub-section (1) of section 7; and(iv)any other matter which is required to be, or may be, prescribed.
