(15)[ for making provisions in respect of the fixation and the manner of payment of fee for regulating the manufacture, supply or storage as mentioned in clause (e) of section 15 of this Act.] [Clause (15) in Section by Section 24 of the Bengal Excise (Amendment) Act 2012 (West Bengal Act No. 16 of 2012).][Explanation 1.] [Existing Explanation renumbered as Explanation I by Section 7 of the Bengal Excise (Amendment) Act, 1974 (West Bengal Act No. 50 of 1974).]-Fees may be prescribed under clause (7) of this section at different rates for different classes of exclusive privileges, licenses, permits, passes or storage, and for different areas[Explanation II. The price of an intoxicant as fixed by rules made under clause (2) of this section, shall be deemed to have always been exclusive of any tax, surcharge, additional surcharge or any other impost on the sale or purchase of such intoxicant levied under any law for the time being in force.] [Explanation II added by Section 7, ibid.]
