(2)In particular, and without prejudice to the generality of the foregoing power, such rules may-(a)prescribe the designated hazardous chemical and obnoxious substance under clause (a) of section 54D;(b)prescribe fitment of oily mixture treatment equipment on shore and on board in certain cases;(c)prescribe details of reception facilities at inland port, cargo or passenger terminal;(d)prescribe the forms and record books for inland port, cargo or passenger terminal and the manner in which such books shall be maintained, the nature of entries to be made therein, the time and circumstances in which such entries shall be made, the custody and disposal thereof and all other matters relating thereto;(e)any other matter which is to be, or may be, prescribed]
