(2)Without prejudice to the genererality of the foregoing power, such rules may, in particular prescribe---(a)all matters required by this Act to be prescribed ;(b)the clauses and duties of officers appointed for the purposes of enforcing the provision of this Act ;(c)the procedure to be followed and the forms to be adopted in proceedings under this Act ;(d)the intervals at which, and the manner in which, the tax under this Act shall be payable ;(e)the dates by which and the authority to which returns shall be furnished ;(f)the manner in which refunds shall be made ;(g)the fees, if any, for petitions, certificates and other ;(h)the nature of accounts to be maintained by a dealer ; and(i)For any other matter necessary for giving effect to the purpose of this Act.
