Section 11(2) in The Forward Contracts (Regulation) Act, 1952
(2)In particular, and without prejudice to the generality of the foregoing power, such bye-laws may provide for—(a) the opening and closing of markets and the regulation of the hours of trade;(b)a clearing house for the periodical settlement of contracts and differences thereunder, the delivery of, and payment for goods, the passing on of delivery orders and for the regulation and maintenance of such clearing house;(c)the number and classes of contracts in respect of which settlements shall be made or differences paid through the clearing house;(d)fixing, altering or postponing days for settlement;(e)determining and declaring market rates, including opening, closing, highest and lowest rates for goods;(f)the terms, conditions and incidents of contracts including the prescription of margin requirements, if any, and conditions relating thereto, and the forms of contracts in writing;(g)regulating the entering into, making, performance, rescission and termination of contracts, including contracts between members or between a commission agent and his constituent, or between a broker and his constituent, or between a member of the recognised association and a person who is not a member, and the consequences of default or insolvency on the part of a seller or buyer or intermediary, the consequences of a breach or omission by a seller or buyer and the responsibility of commission agents and brokers who are not parties to such contracts;(h)the admission and prohibition of specified classes or types of goods or of dealings in goods by a member of the recognised association;(i)the method and procedure for the settlement of claims or disputes including the settlement thereof by arbitration;(j)the levy and recovery fees, fines and penalties;(k)the regulation of the course of business between parties to contracts in any capacity;(l)the fixing of a scale of brokerage and other charges;(m)the making, comparing, settling and closing of bargains;(n)the regulation of fluctuations in rates and prices;(o)the emergencies in trade which may arise and the exercise of powers in such emergencies including the power to fix maximum and minimum prices;(p)the regulation of dealings by members for their own account;(q)the limitations on the volume of trade done by any individual member;(r)the obligation of members to supply such information or explanation and to produce such books relating to their business as the governing body may require.
