(i) may authorise dealings in all foreign currencies or may be restricted to authorising dealings in specified foreign currencies only;

(ii) may authorise transactions of all descriptions in foreign currencies or may be restricted to authorising specified transactions only;

(iii) may be granted with respect to a particular place where alone the money- changer shall carry on his business;

(iv) may be granted to be effective for a specified period, or within specified amounts;

(v) may be granted subject to such conditions as may be specified therein.