(2)In particular and without prejudice to the generality of the foregoing provision, such rules may provide for all or any of the following matters :-(a)the form of the register of Money-Lenders to be maintained by the Registrar under section 4;(b)the form of application for registration under sub-section (1) of section 6; the other particulars of such application, under sub-section (2);(c)the form of certificate of registration, the conditions of registration and fees for registration and the manner of payment thereof under sub-section (1) of section 7;(d)the form of application for renewal of registration, the period for making such application; and the fee for renewal of registration; to fix amount of penalty and the manner of payment thereof under sub-section (1) of section 9;(e)the fee for the issuance of a duplicate certificate of registration under section 11;(f)the manner of publishing a notice under sub-section (4) of section 20 for inviting claims to property pledged with a Money-Lender;(g)the form of cash book, register of securities, register of debtors, ledger and such other books of accounts; and the manner in which they shall be maintained under sub-section (1) of section 21; the form of statement of accounts, pass books and returns to be submitted to the Registrar and the period for submission under sub-section (2) of section 21; and the other particulars to be prescribed under sub-section (5) of the section 21;(h)the form of the statement under sub-section (1) of section 22;(i)the period for submission of audit report to the Registrar under sub-section (1) of section 23;(j)the form of application to be made to the Court under sub-section (1) of section 31;(k)the payment of fees for copies of documents under section 54;(l)such other matters which are to be or may be, prescribed under this Act.
