(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)specifications for lifts;(b)the manner in which erection plans of lifts shall be submitted;(c)the manner in which the lifts may be tested;(d)the form of application for permission for the erection of a lift and a licence for working such lift;(e)the form of report of completion to be sent under sub-section (4) of section 4;(f)the terms and conditions and restrictions subject to which and the form in which the licence may be granted for the working of a lift and the fees to be paid in respect of such licence;(g)the manner in which and the terms subject to which the lifts shall be worked:-(h)the manner in which notice of accidents shall be given;(i)the form of notice of accidents to be given under section 13; and(j)any other matter which is required to be, or may be prescribed.
