Section 20(2) in The Delhi Plastic Bag (Manufacture, Sales and Usage) and Non-Biodegradable Garbage (Control) Act, 2000
(2)In particular, and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following mattes, namely-(a)prescribing the procedure and safeguards to be complied with for placing or permitting to be placed any bio-degradable or non-biodegradable garbage in any public place or in a place open to public view-Section 4(2);(b)prescription of the form of application for seeking authorization and the fee payable with the application for the grant of authorization Section 8(1);(c)provide for the delegation of the powers and functions conferred by this Act on the Government to subordinate officers or authorities Section 17;(d)provide for the delegation of the powers and functions regarding compounding of offences by the Government to subordinate officers or authorities-Section 14;(e)the matters which are to be and may be prescribed under this Act.
