(2)Without prejudice to the generality of the foregoing power, such rules may provide for -(a)the forms to be used for the purposes of this Chapter including, -(i)the form of the insurance policy and the particulars it shall contain as referred to in sub-section (3) of section 147;(ii)the form for making changes in regard to the fact of transfer in the certificate of insurance under sub-section (2) of section 157;(iii)the form in which the accident information report may be prepared, the particulars it shall contain, the manner and the time for submitting the report to the Claims Tribunal and the other agency under section 159;(iv)the form for furnishing information under section 160; and(v)the form of the annual statement of accounts for the Motor Vehicle Accident Fund under sub-section (7) of section 164B;(b)the making of applications for and the issue of certificates of insurance;(c)the issue of duplicates to replace certificates of insurance lost, destroyed or mutilated;(d)the custody, production, cancellation and surrender of certificates of insurance;(e)the records to be maintained by insurers of policies of insurance issued under this Chapter;(f)the identification by certificates or otherwise of persons or vehicles exempted from the provisions of this Chapter;(g)the furnishing of information respecting policies of insurance by insurers;(h)adopting the provisions of this Chapter to vehicles brought into India by persons making only a temporary stay therein or to vehicles registered in a reciprocating country and operating on any route or within any area in India by applying those provisions with prescribed modifications;(i)the requirements which a certificate of insurance is required to comply with as referred to in clause (b) of section 145;(j)administration of the Fund established under sub-section (3) of section 146;
