(2)In particular, and without prejudice to the generality of the foregoing power, rules made under this section may provide for-(a)the determination of the floorage of buildings;(b)the form of returns under section 6 and the manner in which they should be verified;(c)the form of the notice of demand mentioned in section 9;(d)the mode and manner of payment and recovery of tax;(e)the powers and duties of assessing authorities, appellate authorities and other officers under this Act, the relation of such authorities to each other and the condition of service of such authorities;(f)the form in which appeals under this Act shall be presented and the manner in which they shall be verified;(g)the form of application under section 11;(h)the form of the notice of demand mentioned in sub-section (3) of section 13;(i)the manner in which and the authority to whom applications for refund shall be made and the procedure to be followed in respect of such application; and(j)all other matters expressly required or allowed by this Act to be prescribed.
