(2)Without prejudice to the generality of the powers conferred by sub section (1), such rules may regulate, or provide for, all or any of the following matters, namely:-(a)the supply, sale and use of stamps and stamped papers;(b)the persons by whom alone such sale is to be conducted,(c)the duties and remuneration of such persons,(d)the manner of ascertaining the market value of immovable property and preparation of market value guidelines of immovable properties,(e)the procedure for appeal or revision proceedings; and(f)the procedure for use of franking machine or any other machine or electronic stamping for payment of stamp duty.
