Section 26 in The Goa Ground Water Regulation Act, 2002
26. Power to make rules.
(1)The Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for:-(a)the form and manner in which application shall be made under this Act;(b)the form and manner in which orders shall be passed by the Ground Water Officer;(c)the manner in which the specimens of soils or other materials shall be kept and preserved;(d)conditions subject to which offences may be compounded;(e)prescribing the authority to hear appeals;(f)the fees to be charged under the Act;(g)any other matter which is to be or may be prescribed.
