(2)In particular, and without prejudice to the generality of the foregoing(a)the determination of the fees referred to in section 6;(b)the determination of the fees referred to in section 15;(c)the form of licence referred to in section 16 ;(d)the fees for renewal of licence under section 19;(e)the form of application for licence under section 23;(f)period, fee and conditions for renewal of licence under section 23;(g)conditions of licence under section 24;(h)the rate of the annual value of a building or place for using such building or place as a warehouse or workshop is to be calculated under section 25 ;(i)the types of fire-fighting appliances and the rates at which rebate referred to in section 25 shall be calculated;(j)the conditions and the period of time referred to in section 29 within which licence is to be granted or refused;(k)any other matter for which provision has to be or may be made by rules.
