(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for(a)the grant of licences to possess any specified poison for sale, wholesale or retail, and fixing of the fee (if any) to be charged for such licences;(b)the classes of persons to whom alone such licences may be granted;(c)the classes of persons to whom alone any such poison may be sold;(d)the maximum quantity of any such poison which may be sold to any one person;(e)the maintenance by vendors of any such poison of registers of sales, the particulars to be entered in such registers, and the inspection of the same;(f)the safe custody of such poisons and the labelling of the vessels, packages or coverings in which any such poison is sold or possessed for sale;(g)the inspection and examination of any such poison when possessed for sale by any such vendor.
