Section 8(2) in The Telegraph Wires (Unlawful Possession) Act, 1950
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:(a)the form in which, and the authorities to which, declarations under section 3 may be made;(b)the authorities to which, and the prices at which, telegraph wires may be sold under section 4.
