(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 time within which the weight or measure may be got verified under proviso to sub-section (1) of section 16;(b)registers and records to be maintained by persons referred to under sub-section (1) of section 17;(c)the form, manner, conditions, period, area of jurisdiction and fees for issuance of licence under sub-section (2) of section 23;(d)fee for verification and stamping of any weight or measure under sub-section (1) of section 24;(e)manner of notifying Government Approved Test Centre, terms and conditions and fee to be paid under sub-section (3) of section 24;(f)fee for compounding of offences under sub-section (1) of section 48;
