(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 factors to which the Central Government shall have regard under clause (e) of the first proviso to sub-section (1) of section 89;(b)the form and manner in which an application may be made under sub-section (2) of section 89;(c)the form in which a statement is required to be exhibited under sub-section (3) of section 89;(d)the manner in which the dates of public auctions may be notified under sub-section (1) of section 90;(e)the manner of crediting to the railway administration the price of goods referred to in sub-clause (iii) of clause (a) of the proviso to sub-section (3) of section 90.
