(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 duties of a railway administration and the Commissioner in regard to the opening of a railway for the public carriage of passengers;
(b) the arrangements to be made for and the formalities to be complied with before opening a railway for the public carriage of passengers;
(c) for regulating the mode in which, and the speed at which rolling stock used on railways is to be moved or propelled; and
(d) the cases in which and the extent to which the procedure provided in this Chapter may be dispensed with. CHAP FIXATION OF RATES CHAPTER VI FIXATION OF RATES