Section 17(2) in The Delhi Prevention of Touting and Malpractices Against Tourists Act, 2010
(2)Without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :-(a)prescription of the form for forwarding a police report under sub-section (1) of Section 9 to the Magistrate empowered to take cognizance of the offence on a police report;(b)any other matter which is required to be, or may be, prescribed.
