Section 10(2) in The Indecent Representation of Women (Prohibition) Act, 1986
(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 manner in which the seizure of advertisements or other articles shall be made, and the manner in which the seizure list shall be prepared and delivered to the person from whose custody any advertisement or other article has been seized;(b)any other matter which is required to be, or may be, prescribed.
