(2)In particular and without prejudice to the generality of the foregoing provision, the Government may make rules:-(a)regulating the mode in which toddy may be supplied to licensed vendors of the same, or to persons who distinct spirits from it or who use it in the manufacture of bread;(b)for determining the number of licenses of each description to be granted in any local area;(c)for regulating the number, size and description of stills, utensils, implements and apparatus to be used in any [distillery, brewery, winery or other manufactory in which liquor is manufactured] [Substituted for the words 'distillery' by Section 22(a) of Act 10 of 1967.];(d)prescribing the instruments to be used in the testing of liquor and the tables of corrections according to temperature to be used therewith;(e)prescribing the weights to be used for the sale of intoxicating drugs and measures to be used for the sale of liquor;(f)fixing for any local area the maximum and minimum prices above and below which any liquor or intoxicating drug shall not be sold;(g)for the warehousing of liquor and intoxicating drugs and for the removal of the same from any warehouse in which they are deposited for deposit in any other warehouse or for local consumption or for export;(h)for the inspection and supervision of stills, distilleries, [breweries, wineries, or other manufactories in which liquor is manufactured and warehouses] [Substituted for the words 'private warehouses and breweries' by Section 22(b) of Act 10 of 1967.]; (i) for the management of any public [distillery, brewery or winery] [Substituted for the word 'distillery' by Section 22(c) of Act 10 of 1967.] or public warehouse established under Section 14;(j)for placing the storage, import, export, [possession, transit or transport] [Substituted by Act 10 of 1975.] of liquor or intoxicating drugs under such supervision; and control as may be deemed necessary for the purposes of this Act;(k)prohibiting the use of any article which the Government shall deem to be noxious or otherwise objectionable in the manufacture of liquor or of any intoxicating drug;(l)(1) declaring the process by which spirit manufactured in or imported into [the State] [Substituted for the words 'Cochin State' by Section 22(d) of Act 10 of 1967.] shall be denatured;
