(2)In particular and without prejudice to the generality of the foregoing power, rules may be made,-(a)to prescribe and limit the powers and duties of any Forest Officer under this Act;(b)to regulate the procedure of Forest Settlement Officers;(c)for the preservation, reproduction and disposal of trees, timber and other forest produce belonging to Government, but grown on lands belonging to or in the occupation of private persons;(d)to regulate the rewards to be paid to officers and informers out of the proceeds of fines and confiscation under this Act or otherwise.(e)[ to regulate the cutting, felling, sale or disposal of blackwood or bite tree (Dalbergia Latifolia); [Clauses (e) to (g) inserted by Act 23 of 1974 w.e.f. 1.6.1969.](f)to prescribe the fees to be levied in respect of licences, permits, passes or permissions issued under this Act or rules made thereunder;(g)in respect of any other matter which is required or allowed by this Act to be prescribed];
