(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 :-(i)[ The form and manner in which the money-lenders shall keep account and furnish the same in the borrower under sub-section (1) of section 6; [Substituted by Assam Act No. 18 of 1969, dated 27.8.1969.](ii)The form of maintaining register, fixation and realisation of registration fees, issue of registration certificate as provided in section 7A and 7B;](iii)the manner in which an application for a deposit is to be made under sub-section (1) of section 10, and a notice of the deposit is to be sent to the money-lender under the said sub-section ; and(iv)the enforcement of orders made under sub-section (1) of section 12.(v)[ Any other matter which is required to be or may be prescribed.] [Inserted by Assam Act No. 18 of 1969, dated 27.8.1969.]
