Section 79(2)(d) in The Foreign Exchange Regulation Act, 1973
(d)provide, subject to such conditions as may be specified therein, for the publication of names and other particulars of persons who have been found guilty of any contravention of the provisions of this Act, or of any rule, direction or order made thereunder;(dd)[ prescribe the fee payable by a person preferring appeal to the Appellate Board under sub-section (2) of section 52;]