(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:—(a)the injury to property which shall be considered serious under clause (a) of sub-section (1) of section 113;(b)the forms of notice of accidents to be given under section 113 and the particulars of the accident such notices shall contain;(c)the manner of sending the notices of accidents, including the class of accidents to be sent immediately after the accident;(d)the duties of the Commissioner, railway administration, railway servants, police officers and Magistrates on the occurrence of an accident;(e)the persons to whom notices in respect of any inquiry under this Chapter are to be sent, the procedure to be followed in such inquiry and the manner in which a report of such inquiry shall be prepared;(f)the nature of inquiry to be made by a railway administration into the causes of an accident under section 120;(g)the form and manner of sending a return of accidents by a railway administration under section 121.
