(1)The State Government may, subject to the condition of previous publication, made rules for carrying out the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may prescribe-(a)the relation of the Prohibition Officers to the State Prohibition Council;(b)The duties to be performed by a Prohibition Committee and its relation to the State Prohibition Council and other Committees ;(c)the procedure for disposal of articles confiscated and proceeds thereof ;(d)the licensing of a shop or place under sub-section (1) of Section 4 ; and(e)any other matter as may, or require to be prescribed.(3)In making rules under this section, the State Government may attach a penalty for the breach of any particular rule.Applicability of the Act in the State of Meghalaya :This Act has been adapted for its application in the State of Meghalaya vide Adaptation of Laws Order (No. 4) 1971, the appointed day thereof being the 2nd day of April, 1970, whereby in Section 1 the sub-Sections (2) and (3) were omitted. In Section 2, for clause, (i) the following was substituted :"(i) 'State' means the Autonomous State of Meghalaya".vide the Meghalaya Adaptation of Laws Order (No. 3) of 1973 to come into force on the appointed day i.e., 21-1-1972.Applicability in Nagaland :This Act was applied to be in force in Kohima and Mokakchung districts vide Regulation 16 of 1951.
