(2)In particular and without prejudice to the generality of the forgoing powers, such Rules may provide for all or any of the following matters, namely. -(a)the proceedings of any officer who, under any provision of this Act, is required or empowered to take action in any matter;(b)the cases in which, the officers to whom, and the conditions subject to which, orders and decisions given under any provision of this Act, and not expressly provided for as regards appeal, shall be appealable;(c)the person by whom, the time, place or manner at or in which anything for the doing of which provision is made in this Act shall be done;(d)the amount of any charge made under this Act;(e)the regulation of the distribution of water by rotation or otherwise; and(f)any other matter which is expressly required to be, or may be, prescribed.
