(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)the specification of the base units of measures and base unit of mass under sub-section (2) of section 5;(b)the manner of preparation of objects and equipments under sub- section (3) of section 7;(c)physical characteristics, configuration, constructional details, materials, equipment, performance, tolerances, period of re-verification, methods or procedures of tests under sub-section (4) of section 7;(d)reference standards, secondary standards and working standards of weights and measures under sub-section (1) of section 9;(e)reference standards, secondary standards and working standards shall be verified and stamped and the fee under sub-section (2) of section 9;(f)the weight or measure or number in which any transaction, dealing, or contract in respect of any goods, class of goods or undertakings shall be made under section 10;(g)the qualifications of the Director and legal metrology officers under sub-section (2) of section 13;(h)the qualification of the Controller and legal metrology officers under sub-section (2) of section 14;(i)the manner of disposal of goods under sub-section (3) of section 15;(j)the standard quantities or number and the manner in which the packages shall bear the declarations and the particulars under sub-section (1) of section 18;(k)the manner and registration and the fee under section 19;(l)the management and control of the Institute, the teaching staff and other employees, the courses and curricula for training thereat, the qualifications, which a person shall possess in order to be eligible for admission thereto under sub-section (2) of section 21;(m)the manner, fee and authority for approval of models under section 22;(n)the kinds of weights or measures under sub-section (2) of section 24;(o)the manner in which, terms and conditions on which and fee on payment which the Central Government shall notify the Government approved Test Centre under sub-section (3) of section 24;(p)the qualifications and experience of persons appointed or engaged and the fee and terms and conditions on which Government approved Test Centre shall verify the weight or measure under sub-section (4) of section 24;(q)the error in net quantity under sub-section (2) of section 36;(r)fee for compounding of offence under sub-section (1) of section 48;(s)form and manner in which notice to the Director or the Controller or any other officer authorised by him shall be given under sub- section (2) of section 49.
