(1)A State Government may make rules for the purpose of carrying into effect the provisions of this Chapter.(2)Without prejudice to the generality of the foregoing power, such rules may provide for-(a)the appointment, jurisdiction, control and functions of, licensing authorities and other prescribed authorities under this Chapter;(b)the conditions subject to which drivers of stage carriages and persons temporarily employed may be exempted from the provisions of this Chapter;(c)the form of application for conductor's licences or for renewal of such licences and the particulars it may contain ;(d)the form in which conductor's licences may be issued or renewed and the Particulars it may contain;(e)the minimum qualifications of conductors; their duties and functions and the conduct of persons to whom conductor's licences are issued;(f)the issue of duplicate licences to replace licences lost, destroyed or mutilated, the replacement of photographs which have become obsolete and the fees to be charged therefor;(g)the conduct and hearing of appeals that may be preferred under this Chapter, the fees to be paid in respect of such appeals and the refund of such fees:Provided that no fee so fixed shall exceed two rupees;(h)the badges and uniform to be worn by conductors of stage carriages and the fees to be paid in respect of such badges;(i)the granting by registered medical practitioners of the certificates referred to in sub-section (3) of section 21B and the form of such certificates;(j)the communication of particulars of conductor's licences from one authority to other authorities; and(k)any other matter which is to be, or may be, prescribed.
