(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 manner in which, and the conditions subject to which, any function in relation to the development or maintenance of a national highway or any part thereof may be exercised by the State Government or any officer or authority subordinate to the Central Government or the State Government;(aa)the manner in which the amount shall be deposited with the competent authority under sub-sections (1) and (6) of section 3H;(b)the rates at which fees for services rendered in relation to the use of ferries, permanent bridges, temporary bridges and tunnels on any national highway and the use of sections of any national highway may be levied, and the manner in which such fees shall be collected, under section 7;(c)the periodical inspection of national highways and the submission of inspection reports to the Central Government;(d)the reports on works carried out on national highways;(e)any other matter for which provision should be made under this Act.
