Section 15 in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters), Act, 1993
15. Power to make rules.
(I) The State Government may, after previous publication, make rules for carrying out .the purposes of this Act.(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 the application referred to in sub-section (1) of section 3, the particulars to be mentioned therein and the fee to be paid therefor;(b)the form of register to be maintained under sub-section (6) of section 3;(c)the form of the certificate of registration referred to in sub-section (7) of section 3;(d)the manner of the service of an order of the authorised officer;(e)the authority to which, and the manner in which, an appeal under section 5 shall be filed and the manner of deciding the appeal;(f)the particulars and the documents to be attached with the agreement referred to in section 7;(g)the period within which a conveyance shall be executed under section 11;(h)any other matter which may be or is required to be prescribed.
