Section 11 in Sikkim Transport Infrastructure Development Fund Act, 2004
11. Power to make rules.
(1)The State Government may, by notification, make rules for carrying out the purposes of this Act.(2)in particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the matters which under any provisions of this Act are required to be prescribed, or to be provided for, by rules.
