Section 28(2) in The Punjab Industrial Facilitation Act, 2005
(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)prescription of the form in which the applications for clearances shall be submitted under Section 13;(b)prescription of fee for the submission of form under Section 13;(c)laying down the procedure for disposal of the applications submitted for clearances under Section 14;(d)prescription of conditions for giving concession under sub- section (1) of Section 26; and(e)any other matter which is to be or may be prescribed under this Act.
