(1)The [State Government] [Substituted by the A.O. 1950 for 'Provincial Government' which had been Substituted by the A.O. 1937 for 'L.G.'] may by notification, make rule for the purpose of carrying out the provisions of this Act.(2)In particular and without prejudice to the generality of the power conferred by sub-section (1), such rules may-(a)prescribe the authority by whom, and the manner in which the register referred to in Section 3 shall be prepared and maintained;(b)regulate the conditions and restrictions subject to which a registered .smoker may manufacture, possess or smoke prepared opium;(c)prescribe the conditions under which and the authority by whom the name of a registered smoker may be removed from the register;(d)regulate the disposal of things confiscated under this Act; and(e)prescribe and regulate the payment of rewards out of fines imposed under this Act.(3)The power conferred by this section for making rules is subject to the conditions that the rules be made after previous publication :Provided that any such rules may be made without previous publication if the [State Government] [Substituted by the A.O. 1950 'Provincial Government' which had been Substituted by the A.O. 1937 for 'L.G.'] considers that they should be brought into force at once.
