(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)declaring by which forest officer or class of forest officers, the powers conferred or duties imposed by or under this Act on a forest officer shall be exercised or performed;(b)regulating the procedure to be followed by the Forest Settlement Officer;(c)regulating the rewards to be paid to officers or informers from the proceeds of fines and confiscations under this Act, or from the Government treasury;(d)regulating or prohibiting, hunting, shooting, carrying firearms, fishing, poisoning of water or setting traps or snares on or from any public road passing through or situated within a distance of thirty meters from any forest;(e)the preservation, reproduction and disposal of trees and timber belonging to the Government;(f)any other matter which is to be or may be prescribed.
