(2)In particular and without prejudice to the generality of the foregoing provision such rules may be made for all or any of the following matters:-(a)the date on or before which the statement of accounts of its undertaking shall be rendered by the company to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government under subsection (1) of section 3; the date up to which such statement shall be made and the particulars which it shall contain; and(b)the maximum price at which copies of statement of accounts shall be sold under sub-section (2) of section 3;(c)[ the generation, transmission, supply and use of gas; [These clauses and sub-section (3) were inserted by Born 13 of 1950, Section 7.](d)the maximum amount of the testing charge to be paid to the company under sub-section (2) of section 7D or of section 7H;(e)the manner of granting new connections under section 7G;(f)the form of application and the fees to be paid with the application under section 71;(g)the fees to be paid for the services of the Inspector under section 7K;(h)the reconnection charges to be paid to the company under sections 7J, 7L and 7N;(i)the installation, fixing of meters or fittings and their inspection and maintenance;(j)the inspection of measuring and recording instruments;(k)any other matter which is to be or may be prescribed.
