(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 convenience and accommodation (including the reservation of seats or berths in trains) to passengers;
(b) the amount of refund for the cancellation of a ticket;
(c) the circumstances under which change of names of passengers, having reserved seats or berths, may be permitted;
(d) the carriage of luggage and the conditions subject to which luggage may be kept in the cloak rooms at the stations;
(e) diseases which are infectious or contagious;
(f) the conditions subject to which a railway administration may carry passengers suffering from infectious or contagious diseases and the manner in which carriages used by such passengers may be disinfected;
(g) generally, for regulating the travelling upon, and the use, working and management of the railways.