(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:-(a)the requirements relating to ship recycling facility under clause (o) of sub-section (1) of section 2;(b)the manner of preparation of a ship recycling facility management plan under sub-section (1) of section 12;(c)the equipment and other standards to be maintained by the Ship Recycler under sub-section (5) of section 12;(d)the form in which a certificate of authorisation shall be issued under sub-section (6) of section 12;(e)the period of validity of certificate of authorisation for ship recycling facility under sub-section (8) of section 12;(f)the manner of enquiry or inspection by the Competent Authority under sub-section (2) of section 13;(g)the manner of making an application to the National Authority for a ready for recycling certificate under sub-section (1) of section 16;(h)the manner and format for issuing of the ready for recycling certificate under sub-section (2) of section 16;(i)the manner of obtaining the written permission of the Competent Authority under sub-section (1) of section 18;(j)the authority to authorise the ship recycling facility under sub-section (2) of section 18;(k)submission of documents by ship owner under clause (ii) of sub-section (1) of section 19;(l)the conditions for safe-for-entry or safe-for-hotwork or both under sub-section (2) of section 19;(m)the form and manner of issue of statement of acceptance by the Ship Recycler under sub-section (4) of section 20;(n)the requirements relating to removal and management of hazardous materials and basic infrastructure to be complied with by the Ship Recycler under clause (b) of section 21;(o)the manner of serving of notice by the Competent Authority to a Ship Recycler in case of oil spill under sub-section (2) of section 22;(p)the manner of submission of statement of completion by the Ship Recycler under section 23; and(q)any other matter which is required to be, or may be, specified by regulations.
