Section 30(2) in Uttarakhand Flood Plain Zoning Act, 2012
(2)In particular and without prejudice to the generality of the foregoing provisions, such rules may provide for -(a)the manner in which charts and records shall be maintained;(b)the form and manner in which application under section 20 shall be made and the manner in which such application shall be disposed of; and(c)any other matter which has to be, or may be, prescribed.
