(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for(a)declaring by which forest officer or class of forest officers, the powers conferred or duties imposed by or under this Act on a forest officer shall be exercised or performed.(b)regulating the procedure to be followed by the Forest Settlement Officer;(c)regulating the rewards to be paid to officers or informers from the proceeds of fines and confiscations under this Act, or from the Government treasury;(d)regulating or prohibiting, hunting, shooting, carrying firearms, fishing, poisoning of water or setting traps or snares on or from any public road passing through or situated within a distance of thirty metres from any forest:(e)the preservation, reproduction and disposal of trees and timber belonging to the Government;(f)any other matter which is to be or may be prescribed.
