(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the form of application for the grant of a licence under section 95, the particulars to be contained in such application and the fees to be accompanied with such application;(b)the form of licence to be granted under section 95;(c)the form in which information may be furnished by the holder of an agricultural land under section 96 and the form of certificate to be granted under that section;(d)the authority to which an appeal may be preferred under section 98, the period within which such appeal shall be preferred and the value of court-fee stamps which such appeal shall bear;(e)the manner of construction of tubewells, artesian wells or borewells exceeding forty-five metres in depth;(f)any other matter which is required to be, or may be, prescribed.
