(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;(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] [Substituted by Act 100 of 1956, section 81, for 'lost or destroyed' (w.e.f. 16-2-1957).];(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)the carrying into effect of the. provisions of section 108;(i)adapting the provisions of this Chapter to vehicles brought into [India] [Substituted for 'the States' by the Part B States (Laws) Act 3 of 1961, section 3 and Schedule, (w.e.f. 1.4.1951).] by persons making only a temporary stay therein [or to vehicles registered in the State of Jammu and Kashmir or in a reciprocating country and operating on any route or within any area in India] [Inserted by Act 100 of 1956, section 81 (w.e.f. 16-2-1957).] by applying those provisions with prescribed modifications; and(j)any other 'matter which is to be or may be prescribed.
