(2)In particular, and without prejudice to the generality of the foregoing power, the [State] [Substituted by A.L.O.] Government may make Rules for prescribing-(a)the form of the proprietor's certificate [* *] [Substituted by Bihar Act 28 of 1953 for 'registered proprietors and diggers'.] or of any licence;(b)[* *] [Clause (b) and (f) repealed by Bihar Act 28 of 1953.].(c)the returns to be submitted by any licensee or registered proprietor and the form or manner in which such returns shall be submitted;(d)the authority to whom and the manner in which licensees [and registered proprietors] [Substituted by Act 28 of 1953.] shall notify the place or places at which they store or prepare mica for sale;(e)the form of the pass referred to in Section 14; [and] [Inserted by Bihar Act 28 of 1953.](f)[* *] [Clause (b) and (f) repealed by Bihar Act 28 of 1953.].(g)the authority referred to in sub-section (3) of Section 17.
