Section 55(2) in U.P. Urban Planning and Development Act, 1973
(2)In particular, and without prejudice to the generality of the force going power, such rules may provide for all or any of the following matters, namely-(a)[ the levy of fee on a memorandum of appeal under Sub-section (5) of Section 15 or under Sub-section (2) of Section 27] [Substituted by UP Act No. 13 of 1975](b)the procedure to be followed by the [Chairman] [Substituted by section-8 of amendment act-1976(Act No-19 of 1976) effective from 15.08.1975] in the determination of betterment charge, and the powers that it shall have for that purpose;(c)any other matter which has to be, or may be, prescribed by rules.
