(2)In particular and without prejudice to the generality of sub-section (1), such rules may(a)regulate the transaction of business by the Commission;(b)prescribe the powers and duties to be exercised and performed by the Commission and by Inspectors, respectively, and regulate the exercise and performance of those powers and duties;(c)prescribe a scale for the purpose of determining the density of smoke;(d)prescribe the degree of density of smoke that may be emitted from a furnace;(e)prescribe the time during which smoke of such density may be emitted from a furnace;(f)prescribe the altitude below which smoke may not be emitted from a furnace;(g)prescribe a procedure for giving a warning to offenders before instituting a prosecution under this Act, and declare the minimum period which should be allowed to elapse in different classes of causes between the giving of such warning and the institution of a prosecution;(h)prescribe the procedure regarding the submission and approval of plan under sub-section (1) of section 10;(i)fix the amount of fee payable to each or any member of the Commission attending a meeting of the Commission;(j)prescribe a procedure for the sale and disposal of the receipts of the sale of coke or coal confiscated under sub-section (6) of section 7; and(k)any other matter expressly required or allowed by this Act to be prescribed by, rules.
