Section 9(2) in The Seaward Artillery Practice Act, 1949
(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 manner in which the substance of a notification under section 3 may be published;(b)regulating the use under this Act of the notified area for seaward artillery practice in such manner as to secure the public against danger, and to enable the practice to be carried out with the minimum inconvenience to the inhabitants of the area affected;(c)the minimum rates at which compensation shall be payable under sub-section (3) of section 6, and generally regarding the making of claims for compensation, the procedure to be followed by the authorities granting the compensation, the expeditious settlement of claims and the filling of appeals from original awards of compensation;(d)the principles to be followed in assessing the amount of compensation to be awarded under this Act;(e)any other matter which is required to be, or may be, prescribed.
