Section 24(2) in Chhattisgarh Regulation, Prohibition, Sale and Use of Acid Act, 2013
(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 licence, the period for which it shall be issued and the conditions subject thereto, as under Section 5;(b)the form and manner of making an application for such licence, the fees and renewal thereof;(c)the other grounds, the contravention of which by the licensee, shall entail suspension or cancellation of the licence under Section 10;(d)the form and process under which a duplicate licence under Section 12 may be issued and the fee payable thereof;(e)the process of filing an appeal/revision, the period of limitation for appeal/revision and the authority to which appeal/revision may be made under Section 13 and Section 14 respectively and the procedure to be followed in such appeal/revision.(f)any other matter which is necessary for the implementation of this Act.
