(2)In particular and without prejudice to the generality of the power contained in sub-section (1), such regulations may provide for all or any of following matters, namely:–(a)period to be specified under the first proviso to section 14;(b)the form and the manner of the application under sub-section (1) of section 15;(c)the manner and particulars of notice under sub-section (2) of section 15;(d)the conditions of licence under section 16;(e)the manner and particulars of notice under clause (a) of sub-section (2) of section 18;(f)publication of alterations or amendments to be made in the licence under clause (c) of sub-section (2) of section 18;(g)Grid Code under sub-section (2) of section 28;(h)levy and collection of fees and charge from generating companies or transmission utilities or licensees under sub-section (4) of section 28;(i)rates, charges and terms and conditions in respect of intervening transmission facilities under proviso to section 36;(j)payment of the transmission charges and a surcharge under sub-clause (ii) of clause (d) of sub-section (2) of section 38;(k)reduction *** of surcharge and cross subsidies under second proviso to sub-clause (ii) of clause (d) of sub-section (2) of section 38;(l)payment of transmission charges and a surcharge under sub-clause (ii) of clause (c) of section 40;(m)reduction *** of surcharge and cross-subsidies under the second proviso to sub-clause (ii) of clause (c) of section 40;(n)proportion of revenues from other business to be utilised for reducing the transmission and wheeling charges under proviso to section 41;(o)duties of electricity trader under sub-section (2) of section 52;(p)standards of performance of a licensee or class of licensees under sub-section (1) of section 57;(q)the period within which information to be furnished by the licensee under sub-section (1) of section 59;(s)(r)the manner of reduction of cross-subsidies under clause (g) of section 61;the terms and conditions for the determination of tariff under section 61;(t)details to be furnished by licensee or generating company under sub-section (2) of section 62;(u)the procedures for calculating the expected revenue from tariff and charges under sub-section (5) of section 62;(v)the manner of making an application before the Central Commission and the fee payable therefor under sub-section (1) of section 64;(w)the manner of publication of application under sub-section (2) of section 64;(x)issue of tariff order with modifications or conditions under sub-section (3) of section 64;(y)the manner by which development of market in power including trading specified under section 66;(z)the powers and duties of the Secretary of the Central Commission under sub-section (1) of section 91;(za)the terms and conditions of service of the Secretary, officers and other employees of Central Commission under sub-section (3) of section 91;(zb)the rules of procedure for transaction of business under sub-section (1) of section 92;(zc)minimum information to be maintained by a licensee or the generating company and the manner of such information to be maintained under sub-section (8) of section 128;(zd)the manner of service and publication of notice under section 130;(ze)any other matter which is to be, or may be, specified by regulations.
