Section 16(2) in The Admiralty (Jurisdiction And Settlement Of Maritime Claims) Act, 2017
(2)In particular, and without prejudice to the generality of the foregoing power, the rules may provide for all or any of the following matters, namely:—(a)the qualification, experience, nature of duties and fee to be paid to the assessors and other ancillary or incidental matters under sub-section (1) of section 13;(b)the practice and procedure of admiralty jurisdiction under thisAct including fees, costs and expenses in such proceedings; and(c)any other matter which is required to be, or may be, prescribed.
