Section 28(2) in The Jammu and Kashmir Money Lenders and Accredited Loan Providers 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)the form of the register under section 4 ;(b)the form of the application for registration, the further particulars to be included therein and the manner of payment of registration fee under section 5 ;(c)the form of cashbook, ledger and other books and the manner in which they shall be maintained under section 6 and the other particulars to be prescribed under of that section ;(d)the form of statement of accounts and passbooks to be furnished or delivered and the date before which it is to be furnished or delivered under section 6 ;(e)the procedure to be followed by the officers while compounding offences under this Act;(f)any other matter which has to be or may be prescribed under this Act or any matter for which there is no provision or insufficient provision in this Act and for which provisions, in the opinion of the Government, necessary for giving effect to the provisions of this Act.
