Section 40(2) in The Motor Transport Workers Act, 1961
(2)In particular, and without prejudice to the generality of the foregoing power, any such rules may provide for—(a)the form of application for the registration of a motor transport undertaking, the time within which and the authority to which such application may be made;(b)the grant of a certificate of registration in respect of a motor transport undertaking and the fees payable for such registration;(c)the qualifications required in respect of the chief inspector and inspector;(d)the powers which may be exercised by inspectors and the manner in which such powers may be exercised;(e)the medical supervision which may be exercised by certifying surgeons;(f)appeals, from any order of the chief inspector or inspector and the form in which, the time within which and the authorities to which, such appeals may be preferred;(g)the time within which facilities required by this Act to be provided and maintained may be so provided;(h)the medical facilities that should be provided for motor transport workers;(i)the type of equipment that should be provided in the first-aid boxes;(j)the manner in which long distance routes, festive and other occasions shall be notified by the prescribed authority;(k)the conditions and limitations subject to which any motor transport worker may be required or allowed to work for more than eight hours in any day or more than forty-eight hours in any week in any case referred to in the second proviso to section 13;(l)the form and manner in which notices of period of work shall be displayed and maintained;(m)the rates of extra wages in respect of the overtime work done by a motor transport worker in any case referred to in the second proviso to section 13;(n)the registers which should be maintained by employers and the returns, whether occasional or periodical, as in the opinion of the State Government may be required for the purposes of this Act; and(o)any other matter which has to be, or may be, prescribed.
