Section 47(2) in The Foreign Exchange Management Act, 1999
(2)Without prejudice to the generality of the foregoing power, such regulations may provide for,(a)the permissible classes of capital account transactions, the limits of admissibility of foreign exchange for such transactions, and the prohibition, restriction or regulation of certain capital account transactions under section 6;(b)the manner and the form in which the declaration is to be furnished under clause (a) of sub-section (1) of section 7;(c)the period within which and the manner of repatriation of foreign exchange under section 8;(d)the limit up to which any person may possess foreign currency or foreign coins under clause (a) of section 9;(e)the class of persons and the limit up to which foreign currency account may be held or operated under clause (b) of section 9;(f)the limit up to which foreign exchange acquired may be exempted under clause (d) of section 9;(g)the limit up to which foreign exchange acquired may be retained under clause (e) of section 9;() any other matter which is required to be, or may be, specified.
