Section 22(2) in The Requisitioning And Acquisition Of Immovable Property Act, 1952
(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 procedure to be followed by the competent authority in making inquiries under section 3 or section 6;
(b) the procedure to be followed in arbitration proceedings and appeals under this Act;
(c) the principles to be followed in determining the amount of compensation and method of payment of such compensation;
(d) the principles to be followed in apportioning the cost of proceedings before the arbitrator and on appeal under this Act;
(e) the manner of service of notices and orders;
(f) any other matter which has to be, or may be, prescribed.