Section 10(2) in The Indian Wireless Telegraphy Act, 1933
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for(i)determining that any article or class of article shall be or shall not be wireless telegraphy apparatus for the purposes of this Act;(ii)the exemption of persons or classes of persons under section 4 from the provisions of this Act;(iii)the manner of and the conditions governing the issue, renewal, suspension and cancellation of licences, the form of licences and the payments to be made for the issue and renewal of licences;(iv)the maintenance of records containing details of the acquisition and disposal by sale or otherwise of wireless telegraphy apparatus possessed by dealers in wireless telegraphy apparatus;(v)the conditions governing the sale of wireless telegraphy apparatus by dealers in and manufacturers of such apparatus; [*][* * *]
