Section 91(2) in The Andaman and Nicobar Islands Excise Regulation, 2012
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:(a)the form in which an annual report shall be submitted by the Excise Commissioner under clause (I) of section 4;(b)the grant of reward to the officers and employees, and informers for the work, and the terms and conditions thereof, under section 10;(c)the number of members of the Board of Experts, their qualification and term under sub-section (1) of section 11;(d)the manner of registration for the purpose of manufacture of alcohol exclusively for industrial use under sub-section (2) of section 12;(e)the fees, the period for, the terms and conditions and the form, for grant of licence or permit under section 13;(f)the conditions for security and counterpart agreement under section 15;(g)the restrictions on power of the licensing authority to suspend or cancel licence and permit under section 18;(h)the terms and conditions subject to which transfer of licence or permit may be made under section 21 ;(i)the terms and conditions for granting of licence or lease under section 22;(j)the bond to be executed for removal of liquor from manufactory, warehouse, etc., under section 23;(k)manner of collection of duties of excise under sub-section (J), the terms and conditions for collection of fee for issue of licence or permit under sub-section (2) and the manner of assessment of import, export and transport duties under sub-section (3) of section 28;(l)the returns, forms and the particulars and such other information to be submitted by the licensee under section 33;(m)the quantity of the liquor to be sold, transported, possessed or bought by the manufacturer and the value thereof under clause (j) of sub-section (1) of section 34;(n)the period within which any major offence may be referred by the Deputy Commissioner under sub-section (2) of section 60;(o)the manner of adjudication by an Adjudicating Officer under sub-section (2) of section 61 ;(P)the guidelines for compounding under sub-section (3) and the manner in which the liquor, apparatus, vehicle or other material seized shall be disposed of under sub-section (4) of section 62;(q)the manner in which any liquor, mahua flowers or molasses and any other confiscated property shall be disposed of under sub-section (7) of section 65;(r)the manner and fees for disposal of confiscated property under sub-section (1) of section 67;(s)the regulation of movement, possession and sale of molasses, black jaggery, mahua flower, etc., under section 87;(t)any other matter which is to be, or may be prescribed under this Regulation.
