Section 16(2) in Rajasthan Regulation of Boating Act, 1956
(2)In particular, and without prejudice to the generality of the foregoing power, rules made under sub-section (1) may provide for-(a)the form of applications to be made, licenses and certificates to be granted under this Act and the fees to be charged therefor:(b)the procedure for officers authorised under this Act, including the procedure for appeals and the fees for appeals: and(c)all matters that are to be or may be prescribed under any provision of this Act.
