Section 10(2) in Karnataka Agricultural Credit Pass Book Act, 1984
(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 form in which pass book may be issued under sub-section (1) of section 4;(b)the form to be used for an application and the fee therefor under sub-section (2) of section 4;(c)the manner in which the revenue officer may, make, or cause an inquiry to be made under sub-section (4) of section 4;(d)the fees required to be paid for a duplicate pass book under sub-section (6) of section 4; and(e)any other matter which has to be, or may be prescribed under this Act.
