Section 20(2) in The Bihar Kendu Leaves (Control of Trade) Act, 1973
(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)procedure to be followed in making appointments of agents;(b)publication of the price lists to be paid to pluckers;(c)the manner of holding enquiries under this Act;(d)the authority by whom, the manner in which and the conditions subject to which permits may be issued;(e)the manner of registration under Section 10.(f)the manner of registration, the period within which such registration shall be made and the fee payable thereof under sub-section (1) of Section 11;(g)form of declaration, authority to whom, date by which and the manner in which the declaration shall be furnished under sub-section (2) of Section 11;(h)any other matter which is either expressly or impliedly required to be prescribed under this Act.
