(2)In particular and without prejudice of the generality of the foregoing provision, such rules may be made for the following matters, namely:-(a)specifications for lifts,(b)the manner in which erection plans of lifts shall be submitted,(c)the manner in which the lifts may be tested,(d)the form of application for the erection of a lift or a licence for working the same,(e)the terms and conditions subject to which and the form in which the licences may be granted for the working of a lift under section 7,(f)the manner in which and the terms subject to which the lifts shall be worked under section 7,(fa)the fee payable in respect of an application for a licence for the working of a lift under section 7 and the annual fee payable for inspection of a lift under section 11, which fees may be different for different classes of Lifts, and the manner of paying such fees;(g)the manner in which notice of accidents shall be given and the form of such notice,(h)the form of notice to be given under section 8,(i)any other matter which is to be, or may be, prescribed.
