(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 form of application for the registration of a plantation, the particulars to be contained in such application and the fees to be accompanied along with such application;
(b) the form of the certificate of registration;
(c) the particulars regarding any change in respect of which intimation shall be given by the employer to the registering officer under sub- section (5) of section 3B and the form in which such change shall be intimated;
(d) the authority to which an appeal may be preferred under section 3C and the fees payable in respect of such appeal;
(e) the registers to be kept and maintained by a registering officer.] CHAP INSPECTING STAFF CHAPTER II INSPECTING STAFF