(1)The Secretary of State may by regulations make provision generally for carrying into effect the purposes of this Act, and in particular(a)for prescribing anything which under this Act is to be prescribed;(b)for the registration of anything required or authorised under this Act to be registered:(c)for the administration and taking of oaths of allegiance under this Act, for the time within which oaths of allegiance shall be taken and for the registration of oaths of allegiance;(d)for the giving of any notice required or authorised to be given to any, person under this Act;(e)for the cancellation of the registration of, and the cancellation and amendment of certificates of naturalisation relating to, persons deprived of citizenship under this Act, and for requiring such certificates to be delivered up for those purposes;(f)for the registration by consular officers or other officers in the service of His Majesty's Government in the United Kingdom of the births and deaths of persons of any class or description born or dying in a protected State or foreign country;(g)for enabling the births and deaths of citizens of the United Kingdom and Colonies and British protected persons born or dying in any country in which His Majesty's Government in the United Kingdom has for the time being no diplomatic or consular representatives to be registered by persons serving in the diplomatic, consular or other foreign service of any country which, by arrangement with His Majesty's Government in the United Kingdom, has undertaken to represent that Government's interest in that country, or by person authorised in that behalf by the Secretary of State:(h)with the consent of the Treasury, for the imposition and recovery of fees in respect of any application made to the Secretary of State under this Act or in respect of any registration, or the making of any declaration, or the grant of any certificate or the taking of any oath of allegiance, authorised to be made, granted or taken by or under this Act, and in respect of supplying a certified or other copy of any notice, certificate, order, declaration or entry, given, granted or made as aforesaid; and for the application of any such fees.
