(2)A scheme made under sub-section (1) may provide for all or any of the following matters, namely:(a)licensing of operators under the scheme including grant, renewal and revocation of such licences;(b)form of application and form of licences and the particulars to be contained therein;(c)fee to be paid with the application for such licences;(d)the authorities to which the application shall be made;(e)condition subject to which such licences may be granted, renewed or revoked;(f)appeals against orders of refusal to grant or renew such licences and appeals against orders revoking such licences;(g)conditions subject to which motorcabs may be rented;(h)maintenance of records and inspection of such records;(i)such other matters as may be necessary to carry out the purposes of this section.
