(1)In addition to any other power to make rules expressly or by implication conferred by this Act, the [Government] [Substituted 'Local Government' by the A.O. 1937.] may make rules consistent with this Act -(a)as to the form in which an application for an order shall be made;(b)as to the costs to be paid by an applicant in respect of an order, and the time when, and the place where, those costs shall be paid;(c)as to the payment of money or lodgment of securities, by way of deposit, by the applicant for an order before the order is published under section 6, sub-section (4), or a further order is made under section 8; the investment of money so paid; the disposal of interest or dividends from time to time accruing due on money or securities so paid, lodged or invested; the application of the money or securities or the produce thereof to the discharge of any liability incurred by the promoter; and the forfeiture, repayment or return of the money or securities;(d)as to the plans and sections of any works to be deposited by applicants for orders or by promoters;(e)for regulating the use of steam-power or any other mechanical power [or electrical power] [Inserted by Act 5 of 1911, s. 6.] on a tramway;(f)as to any matter specified in section 7, sub-section (2), clauses (c), (d), (e), (j) and (k), as a matter which may be provided for in an order, when that matter has not been so provided for, or has not, in the opinion of the [Government] [Substituted 'Local Government' by the A.O. 1937.], been effectually so provided for;(g)as to the periodical submission, by promoters, lessees and licensees, of accounts of traffic and receipts to the [Government] [Substituted 'Local Government' by the A.O. 1937.] or as that Government directs, and as to the forms in which those accounts are to be submitted;(h)as to the accidents of which report is to be made to the [Government] [Substituted 'Local Government' by the A.O. 1937.] or as that Government directs;(i)as to any matter respecting which rules may be made under this section by a local authority or a promoter or lessee; and(j)generally, as to any other matter or thing in respect of which it may seem to the [Government] [Substituted 'Local Government' by the A.O. 1937.] to be expedient to make rules for carrying out the purposes of this Act.
