(2)In particular, and without prejudice to the generality of the foregoing provisions, such regulations may provide for all or any of the following matters, namely:-(a)the cost of production to be determined under clause (b) of the Explanation to section 4;(b)the form of notice as may be specified and the fee which may be determined under sub-section (2) of section 6;[(c) the manner of determination of substantial business operations in India under clause (d) of section 5;(ca)the form and fee for notice for combination under sub-section (4) of section 6;(cb)the time and manner for filing notice of acquisition under clause (a) of section 6A;(cc)the manner and circumstance in which the acquirer may exercise the ownership or beneficial right or interest in shares or convertible securities including voting right and receipt of dividends or any other distributions as an exception under clause (b) of section 6A;][(d) the procedures to be followed for engaging the experts and professionals under sub-section (3) of section 17;(e)the fee which may be determined under clause (a) of sub-section (1) of section 19;(f)the rules of procedure in regard to the transaction of business at the meetings of the Commission under sub-section (1) of section 22;[(fa) other details to be indicated in the show-cause notice under sub-section (9) of section 26;(fb)the manner of determining turnover or income under the Explanation 1 to clause (b) of section 27;(fc)the manner in which modification may be proposed by parties to the combination to the Commission under sub-section (2) of section 29A;](g)the manner in which penalty shall be recovered under sub-section (1) of section 39;[(ga) the lesser penalty to be imposed on producer, seller, distributor, trader or service provider under sub-section (1) of section 46;(gb)the manner and time for withdrawal of application for lesser penalty under sub-section (2) of section 46;(gc)the lesser penalty to be imposed on producer, seller, distributor, trader or service provider under sub-section (4) of section 46;(gd)the manner of determining income under clause (c) of Explanation to section 48;(ge)the form of application and fee under sub-section (1), the time under sub-section (2), the terms and manner of implementations and monitoring under sub-section (3) and the procedure for conducting settlement proceedings under sub-section (6) of section 48A;(gf)the form of application and fee under sub-section (1), the time under sub-section (2), the terms and manner of implementations and monitoring under sub-section (3) and the procedure for commitments offered under sub-section (6) of section 48B;(gg)the other details to be published along with draft regulations and the period for inviting public comments under clause (a) of section 64A;](h)any other matter in respect of which provision is to be, or may be, made by regulations.]
