Section 33(2) in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982
(2)In particular and without prejudice to the generality of the foregoing powers such rules may provide for all or any of the following matters namely. -(a)the manner of depositing rent under sub-section (2) of Section 19 and the manner of service of notice of such deposit of rent on the landlord;(b)the form of receipt on account of payment of rent under this Act;(c)charging or remitting of costs and fees under this Act and the fixing of the amount or the scale of such costs and fees;(d)the manner of exercising the powers of revision by the Commissioner under section 26;(e)any other matter by this Act required or expressly or impliedly authorised, to be prescribed.
