Section 22(2) in The Karnataka Marine Fishing (Regulation) Act, 1986.
(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 matters to which regard shall be had in making an order under sub-section (1) of section 3;(b)the form of the application for licence under sub-section (1) of section 5, the particulars which it shall contain and the fees which shall accompany it ;(c)the matters to which regard shall be had in granting or refusing a licence under clause (c) of sub-section (4) of section 5, the fees payable for the licence or renewal thereof and the security for the due performance of the conditions of the licence ;(d)the procedure to be followed in granting or refusing a licence under section 5 or cancelling, suspending, varying or amending such licence or in registering a vessel under section 8 or cancelling such registration ;(e)the form of the application for registration of vessel under section 8, the particulars which such application shall contain, and the fees which shall accompany the application, the form of the certificate of registration and the form of the register referred to in sub-section (3) of that section and the manner in which the registration mark referred to in sub-section (5) of that section shall be displayed ;(f)the authority to whom appeals shall be preferred under sub-section (1) of section 10 ;(g)the place and the manner in which an impounded fishing vessel shall be kept under sub-section (2) of section 11 and the manner in which the proceeds of the disposal of the seized fish shall be deposited with the arbitrator under sub-section (3) of that section ;(h)the procedure of the enquiry by the arbitrator under sub-section (2) of section 12 ;(i)the qualifications of the members of the Appellate Board other than the Chairman, the fees and allowances payable to the Chairman and other members of the Appellate Board and the procedure of the Appellate Board ;(j)the fees payable for the supply of copies of documents or orders or for any other purpose or matter involving the rendering of any service by any officer or authority under this Act ;(k)any other matter which is to be or may be, provided for by rules under this Act.
