(2)The Central Government may make rules for the purpose of carrying out the provisions of this section and, in particular, such rules may specify-(a)the minimum period for which any article has been used by a passenger or a member of the crew for the purpose of clause (a) of sub-section (1);(b)the maximum value of any individual article and the maximum total value of all the articles which may be passed free of duty under clause (b) of sub-section (1);(c)the conditions (to be fulfilled before or after clearance) subject to which any baggage may be passed free of duty.
