(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 manner of packing of goods entrusted to a railway administration under clause (b) of sub-section (1) of section 98;(b)the goods for the purposes of sub-section (3) of section 99; and(c)the maximum amount payable by the railway administration for the loss, destruction, damage, deterioration or non-delivery of any consignment under sub-section (1) of section 103.
