(3)In addition to the power conferred by [sub-section (6) of section 11C, section 12 and sub-section (1) of section 21] [Words, figures, letter and brackets substituted for the word and figures 'section 12' by West Bengal Act 16 of 1954.] the Council may, with the previous sanction of the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, then again the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] make regulations-(a)to prescribe the fees chargeable in respect of any registration under this Act; and(b)to regulate the keeping of accounts of such fees.
