(2)Without prejudice to the generality of the foregoing power, such rules may provide for-(a)the conduct and hearing of appeals that may be preferred under this Chapter, [the, fees to be paid in respect of such appeals and the refund of such fees] [Added by Act 20 of 1942, section 12 (w.e.f. 3.4.1942).];(b)the appointment, functions and jurisdiction of registering and other prescribed authorities;(ba)[ the period within which an application for renewal of a certificate of registration in respect of a motor vehicle, other than a transport vehicle, may be made and the period for which such certificate may be renewed;] [Inserted by Act 47 1978, section 19 (w.e.f. 16-1-1979).](c)[ [the issue or renewal] [Substituted by Act 100 of 1956, section 35, for the original clause (c) (w.e.f. 16-2-1957).] of certificates of registration and fitness and duplicates of such certificates to replace the certificates lost, destroyed or mutilated;(cc)the production-of certificates of registration before the registering authority for the revision of entries therein of particulars relating to the registered weight or the colour or colours of the body, wings and front end of vehicles;](d)the temporary registration of motor vehicles, and the issue temporary certificates of registration and marks;(da)[ the form in which and the manner in which an application for no objection certificate may be made under sub-section (1) of section 29A and the form of receipt to be issued under sub-section (2) thereof;] [Inserted by Act 47 of 1978, section 19 (w.e.f. 16-1-1979).](e)the manner in which registration marks and the particulars referred to in [sub-section [(2)] [Substituted by Act 58 of 1960, section 3 and Schedule II, for 'sub-section (1) of section 31'.] of section 36], and other prescribed particulars shall be exhibited;(f)the fees to be charged for [the issue or renewal] [Substituted for the words 'the issue' by Act 47 of 1978, section 19 (w.e.f. 16-1-1979).] or alteration of certificates of registration [for making or cancelling an endorsement in respect of an agreement of hire-purchase or hypothecation on a certificate of registration,] [Inserted by section 16 (b), Act 56 of 1969, (w.e.f. 2-3-1970).] for certificates of fitness, for registration marks, and for the examination or inspection of motor vehicles, and the refund of such fees;(ff)[ the exemption of prescribed persons or prescribed classes of persons from payment of all or any or any portion of the fees payable under this Chapter.] [Inserted by Act 20 of 1942, section 12 (w.e.f. 3.4.1942).](g)the forms, other than those set forth in the First Schedule, to be used for the purposes of this Chapter;(h)the communication between registering authorities of particulars of certificates of registration and by owners of vehicles registered outside the State of particulars of such vehicles and their registration;(i)[ the amount or amounts under sub-section (1C) of see on 30 or sub-section (1C) of section 31;] [Substituted by Act 47 of 1978, section 19 (w.e.f. 16-1-1979).](j)the extension of the validity of certificates of fitness pending consideration of applications for their, renewal;(k)the exemption from the provisions of this Chapter, and the conditions and fees for exemption, of motor vehicles in the possession of dealers(l)the exemption of road-rollers, [graders and other vehicles designed and used solely for the construction, repair and cleansing of roads] [Inserted by Act 20 of 1942, section 12 (w.e.f. 3.4.1942).] from all or any of the provisions of this Chapter and the rules made thereunder, and the conditions governing such exemption; and the exemption of [goods vehicles, being light motor vehicles] [Substituted by Act 100 of 1956, section 35, for 'delivery vans' (w.e.f. 16-2-1957).] from the provisions of section 38 and the conditions governing such exemption; and(la)[ the conditions governing the registration of rebuilt vehicles;] [Inserted by Act 47 of 1978, section 19 (w.e.f. 16-1-1979).](m)any other matter which is to be or may be prescribed.
