Section 30(2) in The Multimodal Transportation of Goods Act, 1993
(2)In particular, and without prejudice to the generality of the foregoing provisions, such rules may provide for all or any of the following matters, namely:—(a)the forms in which applications shall be made under section 4;(b)the period within which appeal shall be preferred under sub-section (1) of section 6;(c)the form in which an appeal shall be preferred under section 6 and the amount of fee payable in respect of such appeal;(d)dangerous goods for the purpose of section 21;(e)any other matter which is to be, or may be, prescribed.
