(2)In particular and without prejudice to the generality of the foregoing power such rules may be made to regulate the following matters, namely:-(a)the salving, collection and disposal of all timber mentioned in section 53;(b)the use and registration of boats or any other contrivance used in salving and collecting timber;(c)the amounts to be paid for salving, collecting, moving, storing, or disposing of such timber; and(d)the use and registration of hammers and other instrument to be used for marking such timber.
