(7)for prescribing the scale of fees or the manner of fixing the fees payable in respect o; any exclusive privilege granted under section 22 or any license, permit or pass granted under this Act, or in respect of the storing of any [intoxicant] [substituted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 1937 for the words excisable article.];
