(a)regulating the manufacture, supply, storage or sale of any excisable article including(i)the erection, alteration, repair, inspection, supervision, management and control of any place for the manufacture, supply, storage or sale of such article or drug and the fittings, implements and apparatus to be maintained therein;(ii)the cultivation of the hemp plant (Cannabis Sativa);(iii)the collection of portions of the hemp plants (Cannabis Saliva) from which many intoxicating drugs can be manufactured and the manufacture of any intoxicating drug therefrom;(iv)[ the bottling of liquor for the purposes of sale]; [Inserted by Rajasthan Act No. 28 of 1961.]
