(1)The Government may make rules to carry out all or any of the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)specifications for lifts;(b)the manner in which erection plans of lifts shall be submitted;(c)the manner in which the lifts may be tested;(d)the form of application for permission for the erection of a lift and a licence for working such lift;(e)the form of report of completion to be sent under sub-section (4) of section 4;(f)the terms and conditions and restrictions subject to which and the form in which the licence may be granted for the working of a lift and the fees to be paid in respect of such licence;(g)the manner in which and the terms subject to which the lifts shall be worked:-(h)the manner in which notice of accidents shall be given;(i)the form of notice of accidents to be given under section 13; and(j)any other matter which is required to be, or may be prescribed.
