Section 18(2) in The Land Acquisition (East Punjab) Amendment Act, 1948
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for -(a)the authority by whom and the manner in which the register shall be prepared and maintained;(b)the form and contents of the register;(c)the form of application under section 5 and the manner in which and the authority to whom such application shall be submitted;(d)the form of medical certificate;(e)the conditions and restrictions subject to which a registered smoker may manufacture, possess or smoke prepared opium;(f)regulating the disposal of things confiscated under section 15; and(g)the payment of rewards out of fines imposed under this Act.
