(1)the [State] [Substituted by A.L.O. for the word 'Crown' .] Government may, by notification and subject to the condition of previous publication, make Rules to carry out the purposes of this Act.(2)In particular, and without prejudice to generality of the foregoing power, such Rules may -(a)prescribe specification and tests in respect of the purity of power alcohol intended for admixture with petrol in order to ensure its suitability for use in motor vehicles;(b)regulate the purchase of power alcohol under Section 8 by the [State] [Substituted by A.L.O. for the word 'Crown' .] Government and the fixation of price for the same:(c)regulate the sale of power alcohol by the [State] [Substituted by A.L.O.] Government for mixing with petrol or petroleum or for providing motive power for any motor vehicle and the fixation of price for the same;(d)prescribe conditions in respect of the transport and storage of power alcohol intended for admixture with petrol and for the manner in which the admixture is to be effected;(e)provide for the conditions under which, the forms in which and the period for which, licences under this Act may be granted and the circumstances in which such licences may be suspended, cancelled or refused for renewal;(f)provide for the specification of petrol, petroleum and denaturants which may be mixed with power alcohol;(g)prescribe methods of denaturation of power alcohol destined for admixture with petrol or petroleum or for providing motive power for any motor vehicle;(h)provide for testing and certification of denaturants, power alcohol and mixture of petrol or petroleum with power alcohol, the establishment of a laboratory or laboratories for testing power alcohol, denaturants or such mixture and the fees that may be charged for the same;(i)provide for the orders, other than orders passed in any judicial proceeding, passed under this Act from which, the authority to which and the period within which, an appeal or revision shall lie and the powers of such authority with respect to such appeals and revisions;(j)prescribe the particulars and forms of returns to be submitted, and the records and books to be maintained by licence-holders under this Act, the manner which they are to be verified and the time when and the authority to whom returns are to be submitted;(k)prescribe the powers and duties to be exercised or performed by officers of the excise Department and of any other Department authorised in this behalf while acting under this Act;(l)regulate the price within which the admixture of petrol and power alcohol shall be sold;(m)provide for the disposal of any article which has been seized or confiscated under this Act;(n)regulate the taking of samples and provide for the cases in which payment shall be made for the value of sample taken and the mode of such payments;(o)provide for the procedure to be adopted when there is a difference of opinion as regards the quality of alcohol, petroleum, denaturant or mixture of petrol or petroleum with power alcohol between an officer of the Excise Department or of any other Department authorised in this behalf and the manufacturer of power alcohol destined for admixture with petrol or petroleum for providing motive power for any motor vehicle, or any licence-holders under this Act;(p)prescribe the measures, weights and instruments to be maintained by the licence-holders at places where the operation of mixing petrol or petroleum with power alcohol is carried on, the procedure to be observed in testing them and the certificate that may be granted when they are found to be correct;(q)provide for the giving of information when an accident by explosion or fire attended with loss of human life or serious injury to person or property occurs as a result of the ignition of power alcohol or mixture of petrol and power alcohol; and(r)provide for any other matter expressly required or allowed by this Act to be prescribed.(3)In making any Rule, the [State] [Substituted by A.L.O.] Government may direct that a breach thereof shall be punishable with fine which may extend to five hundred rupees, and where the breach is a continuing one with further fine which may extend to one hundred rupees for every day after the first day during which the breach has been persisted in.
