Section 16(2) in The Delhi fire Prevention and Fire Safety Act, 1986
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the height of the building under sub-section (1) of section 3;(b)the minimum standards for fire prevention and fire safety measures for the purposes of clause (iii) of sub-section (3) of section 6;(c)the form in which an appeal shall be made and the fees that shall accompany such appeal under sub-section (3) of section 8;(d)any other matter which is required to be, or may be, provided by rules.
