Section 37(2) in The Dangerous Machines (Regulation) Act, 1983
(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)all matters specified in section 9 except those specified in sub-section (2) thereof;(b)the fees (including late fees), within the limits specified in section 9, for the issue and renewal of licences under that section and for the registration of dealers, as provided in section 19;(c)the cautions to be specified in the manual of instructions as required by section 15;(d)the registers, records and accounts which are required to be maintained under section 18;(e)the arrangement required to be made under section 20 for rendering first aid to any injured operator of a dangerous machine; and(f)any other matter which is required to be, or may be, prescribed.
