(2)Without prejudice to the generality of the foregoing power, such rules may provide for—(a)the returns that may be called for by the Custodian under sub-section (1) of section 15 and the period within which such returns shall be submitted under sub-section (2) of that section;(b)the registers in which the returns relating to enemy property shall be recorded under section 16;(c)the fees for the inspection of registers and for obtaining copies of the relevant portions from the registers under sub-section (2) of section 16;(d)***;(e)any other matter which has to be or may be prescribed.
