(2)In particular and without prejudice to general legislation and foregoing powers such rules may provide for the following matters, namely : -(i)to regulate collection and removal of forest produce from Jhumland,(ii)to regulate or prohibit sawing and conversion of timbers,(iii)to regulate or prohibit quarrying of stones,(iv)to regulate the transport of forest produce,(v)to regulate hunting, shooting and fishing,(vi)to regulate the rewards to be paid to Officers and informers,(vii)to declare the powers or duties conferred or imposed by or under this Act on Forest Officers and the manner in which they are to be exercised or performed,(viii)to regulate or prohibit collection of sand,(ix)to empower Forest Officer to hold inquiry into Forest offence and course of such inquiry to receive and record evidence and to direct the release of property or withdrawal of charges,(x)prescribe -and authorise Forest Officers to realise fees, royalty and other payment for Forest produce and the manner in which such fees, royalty and other payment should be levied and realized.
