Section 20 in The West Bengal Fisheries (Requisition and Acquisition) Act, 1965
20. Power to make rules.
(1)The State Government may make rules for carrying out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for -(a)the fees, if any, payable for petition of appeal under section 11 and the procedure to be followed in such appeal;(b)all or any of the matters which, under any provision of this Act, may be or are required to be prescribed or provided for by rules.
