Section 10(2) in The West Bengal Undesirable Advertisements (Control) Act, 1948
(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 venereal diseases referred to in clause (4) of section 2 ;(b)the diseases, infirmities or abnormalities referred to in section 3 ;(c)the persons and classes of persons referred to in sub-section (2) of section 4;(d)the manner of sending confidentially an advertisement, article or thing referred to in clause (b) of section 6.
