Section 32(2) in THE DELHI INDUSTRIAL DEVELOPMENT, OPERATION AND MAINTENANCE ACT, 2010
(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)under section 4 to entrust other functions to the Corporation;(b)to prescribe the conditions to lease, sell, exchange or otherwise transfer property held by the Corporation under clause (a), to prescribe allotment policy under clause (d) and to prescribe policy guidelines to evict the allottees concerned under clause (e) of section 5;(c)to prescribe fees and charges to be levied for providing services and amenities including street lighting services under section 6;(d)under section 8, components of industrial development operation and maintenance fund;(e)to prescribe purposes for which the sums from the Fund may be spent by the Corporation;(f)under section 11, the date by which the annual financial statement and programme of work shall be submitted by the Corporation to the Government and the form and manner of preparing such statement;(g)under section 12, the form and manner of maintaining accounts;(h)to prescribe period after which notice to show cause may be issued to the plot holder to acquire unutilised portion of the plot undersection 15;(i)under section 26, the form of, and the details to be given in the annual report;(j)the fees which may be charged by the Corporation;(k)any other matter which has to be, or may be, prescribed by rules.
