(1)The Central Government may make [rules] for carrying out the purposes of this Part.(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 form in which, the period or voyage for which, and the conditions subject to which licences under this Part may be granted, the particulars to be included therein and the fees payable therefor;[* * * *] [ Clauses (b) and (c) omitted by Act 68 of 1993, Section 7 (w.r.e.f. 27.10.1993).][* * * *] [Clauses (b) and (c) omitted by Act 68 of 1993, Section 7 (w.r.e.f. 27.10.1993).](d)the matters regarding which information may be required to be furnished under section 413.
