(1)for regulating the manufacture, supply or storage of any intoxicant, and in particular and without prejudice to the generality of this provision, may make rules for regulating-(a)the establishment, inspection, management and control of any place for the manufacture, supply or storage of any intoxicant, and the provision and maintenance of fittings, implements and apparatus therein;(b)the bottling of liquor for purposes of sale;(c)the cultivation of the hemp plant (Cannabis Sativa);(d)the collection of portions of the hemp plant (Cannabis Sativa) from which intoxicating drugs can be manufactured or produced, and the manufacture or production of intoxicating drugs therefrom;(e)the trapping of tan-producing trees and the drawing of tari from trees;(f)the marking of tan-producing trees in areas notified under Section 14, sub-section (1), and the maintenance of such marks;
