Section 8(2) in Tamil Nadu Motor Vehicles (Special Provisions) Act, 1992
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for, -(a)the form in which, the time within which and the manner in which an application under section 3 may be made;(b)the fees to be paid in respect of an application under section 3;(c)any other matter which may be prescribed.
