(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)goods in respect of which no forwarding note shall be executed under proviso to sub-section (1) of section 64;(b)dangerous and offensive goods for the purposes of sub- section (1) of section 67;(c)infectious or contagious diseases for the purposes of section 68;(d)rates of penalty charges under section 73;(e)the manner in which the consignment may be delivered without a railway receipt under section 76;(f)the manner of delivery of consignment or the sale proceeds to the person entitled thereto under section 77;(g)the conditions subject to which and charges payable for allowing weighment and circumstances for not allowing weighment of consignment in wagon-load or train-load under section 79;(h)the manner of giving open delivery under section 81;(i)the form of partial delivery certificate under sub-section (2) of section 82;(j)the manner of sale of consignment or part thereof under the proviso to sub-section (2) of section 83;(k)the manner in which a notice under sub-section (3) of section 83 may be given;(l)generally, for regulating the carriage of goods by the railways.
