(h)prescribing the form and conditions of licenses for the import of [petroleum Class A] [ Substituted by Act 24 of 1970, Section 5, for " dangerous petroleum" (w.e.f. 1.8.1976).], and for the transport or storage of any petroleum, the manner in which applications for such licenses shall be made, the authorities which may grant such licenses and the fees which may be charged for such licenses;
