(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)all matters expressly required or allowed by this Act to be prescribed;(b)determining the total turnover of a dealer for the purposes of this Act;(c)the assessment of tax under this Act, of business which is discontinued or the ownership of which has changed;(d)the assessment of tax under this Act, of any Hindu undivided family, firm or other association of persons, where such family, firm or association is partitioned or dissolved;(e)the assessment of tax under this Act, of business owned by minors and other incapacitated persons or by persons residing outside the Union Territory;(f)the assessment of a business owned by any person whose estate or any portion of whose estate is under the control of the Court of Wards, the Administrator-General, the Official Trustee, or any receiver or manager appointed by or under any order of a Court;(g)the administration of the check-post set up and barriers erected under this Act and the regulation of the work therein;(h)the disposal of goods confiscated or acquired under this Act and of the proceeds thereof;(i)compelling the submission of return;(j)the form of, and the particulars to be contained in, any declaration to be given under this Act, the authority from whom, the conditions subject to which and the fees subject to payment of which any form of declaration prescribed may be obtained, the manner in which the form shall be kept in custody and records relating thereto maintained, the manner in which any such form may be used and any such declaration may be furnished;(k)the duties and powers of officers appointed for the purpose of enforcing the provisions of this Act;(l)the circumstances in which and the extent to which, fees paid in pursuance of section 49 may be refunded;(m)the issue of bills or cash memoranda, the class or classes of dealers who should maintain counterfoils for the same and the particulars to be shown in, and the manner of maintenance of, such counterfoils and the time for which they should be preserved;(n)the maintenance of purchase bills or accounts of purchases and sales by dealers and the time for which they should be preserved;(o)the issue of delivery notes in respect of goods delivered or transferred to retail dealers in pursuance of sales effected to them, the form and manner of their issue and the time for which they should be preserved; and(p)generally regulating the procedure to be followed and the forms to be adopted in proceedings under this Act.
