Section 8(2) in Diplomatic and Consular Officers (Oaths and Fees) Act, 1948
(2)In particular and without prejudice to the generality of the foregoing power, such rules may prescribe-(a)the scale of fees leviable under this Act and the manner in which such fees shall be levied and collected;(b)the remuneration, if any, payable to a diplomatic or consular officer in the execution of any of the duties vested in him by this Act;(c)the registers to be kept and the returns to be made in pursuance of this Act; and(d)the manner in which copies of tables of fees may be published and distributed.
