(2)In particular and without prejudice to the generality of the forgoing power, such rules may provide for all or any of the following matters, namely :(a)the preparation of schemes for the development of new or improvement of, or repairs to existing, highway ;(b)the standard that have to be followed in determining a standard width and building and control lines in respect of various types of highway ;(c)the prevention of obstruction of view or destruction of attention of persons using such highways and of annoyance, danger or injury to the public;(d)the prevention of obstruction, encroachment and nuisances on or near, and of damages to such highways ;(e)the proper maintenance of boundary marks demarcating highway boundaries and building and control lines ;(f)the prescription of various forms of application required to be made and the forms of notice and bills required to be served on persons, the charges to be made for the supply of copies of plan, etc. and the rent or other charges to be imposed or levied under the provisions of this Act;(g)the general guidance of the highway authority and the Planning Board in the discharge of their functions under this Act;(h)the transaction of business by a Planning Board including appointment of a chairman, his power,s his remuneration and travelling allowance, etc. and those of the other officers of the Board and the appointment of Staff for the Board ;(i)the maintenance of account by a Planning Board and the method of audit of such accounts ; and(j)any other matter which is to be or may be prescribed.
