(2)Without prejudice to the generality of the foregoing power, such rules may provide for(a)the appointment, jurisdiction, control and functions of licensing authorities and other prescribed authorities;(b)the conduct and hearing of appeals that may be preferred under this Chapter, the fees to be paid in respect of such appeals and the refund of such fees:Provided that no fee so fixed shall exceed twenty-five rupees;(c)the issue of duplicate licences to replace licences lost, destroyed or mutilated, the replacement of photographs which have become obsolete and the fees to be charged therefor;(d)the badges and uniform to be worn by drivers of transport vehicles and the fees to be paid in respect of badges;(e)the fee payable for the issue of a medical certificate under sub-section (3) of section 8;(f)the exemption of prescribed persons, or prescribed classes of persons, from payment of all or any portion of the fees payable under this Chapter;(g)the communication of particulars of licences granted by one licensing authority to other licensing authorities;(h)the duties, functions and conduct of such persons to whom licences to drive transport vehicles are issued;(i)the exemption of drivers of road-rollers from all or any of the provisions of this Chapter or of the rules made thereunder;[***](k)any other matter which is to be, or may be, prescribed.
