(2)In particular and without prejudice to the generality of the foregoing power, such rules may-[* * *] [Clause (a) was omitted by the Act 28 of 1947, section 9](b)provide for the guidance of persons authorised to cut or break coin under sections 16 and 20;(c)determine the percentage of diminution in weight below standard weight not being less [than two per cent, in the case of silver coins or five per cent, in the case of pure nickel] [Substituted for word "in any case than two per cent" by the Act 28 of 1947, section 9], which shall be the limit of reasonable wear;(d)prescribe the further percentage referred to in clause (a) of section 17, and the rates at which payments shall be made in the case of coins falling under the same clause [* * *] [Word "and" is omitted by Act 04 of 1927, section 2][* * *] [Clause e is omitted by Act 04 of 1927, section 2]
