(2)In particular, and without prejudice to the generality of the foregoing power, the State Government may make rules-(a)prescribing any particulars to be contained in the applications for licences;(b)prescribing the conditions subject to which licences may be granted and the forms of licences;(c)prescribing the fees payable for licences and the cases in which a licence may be granted without the payment of any fee; and(d)regulating the disposal of property confiscated under Section 6 or seized under Section 12.
