(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:(a)collection and recovery of service tax under sections 66 and 68;(b)the time and manner and the form in which application for registration shall be made under section 69;(c)the form, manner and frequency of the returns to be furnished under section 70;(d)the form in which appeal under section 85 or under sub-section (6) of section 86 may be filed and the manner in which they may be verified;(e)the manner in which the memorandum of cross objections under sub-section (4) of section 86 may be verified;(f)any other matter which by this Chapter is to be or may be prescribed. 7 ]
