(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 use of metal for the purpose of making any coin under clause (f) of section 2;(b)the per cent. of metals for any coin under clause (i) of section 2;(c)the standard weight for any coin under clause (l) of section 2;(d)the dimensions, designs, metals, mixed metals or their composition, for coins under section 4;(e)the standard weight of coins and the remedy allowed in making such coins under section 5.
