Section 23(2) in The Public Liability Insurance Act, 1991
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:(a)[ the maximum amount for which an insurance policy may be taken out by an owner under sub-section (2-A)of section 4; [Inserted by Act 11 of 1992, Section 7 (w.r.e.f. 31.1.1992).](aa)the amount required to be paid by every owner for being credited to the Relief Fund under sub-section (2-C) of section 4;(ab)the manner in which and the period within which the amount received from the owner is required to be remitted by the insurer under sub-section (2-D) of section 4;](ac)[] [Clause (a) relettered as Clause (ac) and before Clause (ac) as so relettered, Cls (a) to (ab) inserted by Act 1 of 1992, Section 7 (w.r.e.f. 31.1.1992).] establishment and maintenance of fund under sub-section (3) of section 4;(b)the form of application and the particulars to be given therein and the documents to accompany such application under sub-section (2) of section 6;(c)the procedure for holding an inquiry under sub-section (4) of section 7;(d)the purposes for which the Collector shall have powers of a Civil Court under sub-section (5) of section 7;(e)the manner in which notice of the offence and of the intention to make a complaint to the Central Government shall be given under clause (b) of section 18;(f)any other matter which is required to be, or may be prescribed.
