Section 10 in The West Bengal Undesirable Advertisements (Control) Act, 1948
10. Power to make rules.
(1)The State Government may make rules for carrying out the purposes of this Act.(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 venereal diseases referred to in clause (4) of section 2 ;(b)the diseases, infirmities or abnormalities referred to in section 3 ;(c)the persons and classes of persons referred to in sub-section (2) of section 4;(d)the manner of sending confidentially an advertisement, article or thing referred to in clause (b) of section 6.
