(2)In particular and without prejudice to the generality of the foregoing power the State Government may make rules -(a)for regulating the collection of taxes which may be imposed under this Act and the payment thereof to the Commissioners;(b)for prescribing the method of examination by auditors under section 14 of the accounts kept by the Commissioners;(c)for the safe and convenient use of the new Howrah Bridge and the approaches thereto and any tramway constructed thereon;(d)for the passage of boats and vessels under or through the new Howrah Bridge.][20. Power to prohibit the sinking of, or remove, tube-well. - The State Government may, in Order to ensure the safety of the new Howrah Bridge or its approaches, -(i)prohibit the sinking of tube-wells, or(ii)direct the removal of any particular tube-well already sunk, likely in its opinion to endanger such safety, -within such distance from the piers of the said bridge as may be specified by it by notification, after consultation with the Commissioners, the Corporation of Calcutta and the Commissioners of the Municipality of Howrah.]
