(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for:-(a)all matters expressly required or allowed by this Act to be prescribed;(b)compelling the submission of returns and the production of documents and enforcing the attendance of persons and examining them on oath or affirmation;(c)prescribing fees for the purposes of filling appeals and revisions;(d)the value of court fee stamps required for applications and other proceedings under this Act;(e)the appointment, duties and powers of officers appointed for the purpose of enforcing the provisions of this Act;(f)generally regulating the procedure to be allowed and the forms to be adopted in the proceedings under this Act; and(g)the recovery of tax, penalty, interest or fee payable under this Act.
