Section 20(2) in Karnataka Ground Water (Regulation for Protection of Sources of Drinking Water) Act, 1999
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide, for,-(a)the form of application under sub-section (2) of section 3 and the fees to be paid in respect of such application;(b)the conditions and restrictions under clause (b) of sub-section (4) of section 3;(c)the form of application under sub-section(2) of section 7 and the fees to be paid for such application;(d)the restrictions and conditions under clause (b) of sub-section (4) of section 7;(e)the manner of applying for payment of compensation under section 12 and payment of fees for applying for payment of compensation;(f)any other matter for which rules have to be made or are necessary.
