(e)prescribing the restrictions under and the conditions on which any licence, permit or pass may be granted including provisions for the following matters(i)the prohibition of the admixture with any excisable article of any sub-stance deemed to be noxious or objectionable;(ii)the regulation or prohibition of the reduction of liquor by a licensed manufacturer or licensed vendor from a higher to a lower strength;(iii)the fixing of the strength, price or quantity in excess of or below which any excisable article shall not be sold or supplied or possessed and of the quantity in excess of which denatured spirit shall not be possessed, and the prescription of a standard of quality for any excisable article;(iv)the prohibition of sale except for cash;(v)the fixing of the days and hours during which any licensed premises may or may not be kept open, and the closure of such premises on special occasions;(vi)the specification of the nature of the premises in which any excisable article may be sold and the notices to be exposed at such premises;(vii)the form of accounts, to be maintained and the returns to be submitted by licence-holders; and(viii)the regulation of the transfer of licenses,
