Section 68(2) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
(2)Without prejudice to any power to make rules contained elsewhere in this Act, the State Government may make rules consistent with this Act generally to carry out the purposes of this Act; and such rules may include rules for levy of fees for any of the purposes of this Act and for refund of any such fees or any part thereof.
