(2)In particular and without prejudice to the generality of the foregoing power, such rules as aforesaid may-(a)regulate entries, searches and seizures by Inspectors under this Act;(b)regulate the use of tests and the isolation of horses subjected thereto, and provide for recovering the expense of detaining, isolating and testing horses from the owners or persons in charge thereof as if it were a fine;(c)regulate the destruction or treatment, as the case may be, of horses certified under section 8 to be diseased, and the disposal of the carcasses of diseased horses;(d)regulate the disinfecting of buildings and places in which diseased horses have been, and prescribe what things found therein or near thereto shall be destroyed; and(e)regulate the grant of licenses under section 11 and the conditions on which those licenses shall be granted.
