Section 81(f) in The Himachal Pradesh Excise Act, 2011
(f)providing for the authority by whom, the restrictions under which and the conditions on which, any license, permit or pass may be granted, which may include-(i)the prohibition of the admixture with any liquor of any substance 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, or price below or above which any liquor may not be sold, supplied or possessed;(iv)the prohibition of sale of any liquor, 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 liquor may be sold, and the notices to be exposed at such premises;(vii)the form of the account s to be maintained and the returns to be submitted by license holders;(viii)the prohibition or regulation of the transfer of licenses;(ix)declaring the process by which spirit shall be denatured;(x)causing spirit to be denatured through the agency or under the supervision of its own officers; and(xi)ascertaining whether such spirit has been denatured;
