(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 procedure relating to the grant, renewal, cancellation and suspension of licences under this Act;(b)the publication, from time to time, of the grant, suspension and cancellation of licences and the list of warehousemen and their warehouses;(d)the procedure relating to the forfeiture of security money;(dd)[ the procedure for the refund of licence fee or security;] [Added by U.P. Act XII of 1964, Section 22.](e)the manner of giving notices under this Act;(f)the manner of communication of orders under Section 7;(g)the manner of sale of goods by public auction under Section 15;(h)the form and the manner in which intimation under Section 16 shall be sent and the particulars to be specified therein;(i)the procedure relating to the delivery of goods under Section 17;(j)the form of certificate issued under Section 25;(k)the standard weights, measures and gradations of goods to be used in licensed warehouses;(l)the procedure to be followed in the proceedings before the Board of Arbitrators under Section 29 and the mode of execution of their award;(m)the procedure to be followed in the disposal of appeals;(n)efficient conduct generally of the business of warehouseman; and such other matters which are to be or may be prescribed.
