(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for the following matters, namely:-(a)the form of the register mentioned in sub-section (1) of Section 4 and the particulars to be contained in such register;(b)the form of the registration certificate mentioned in sub-section (4) of Section 5;(c)the particulars to be contained in an application made under subsection (1) of Section 5;(d)the registration fee to be paid under Section 5;(e)the period within which the Collector shall forward to the Anchal Adhikari a copy of his order cancelling a registration certificate under sub-section (1) of Section 33; and(f)the manner in which deposits made under sub-section (4) of Section 37 shall be disposed of,
