(3)for ascertaining whether such spirit has been denatured;(m)regulating the bottling of liquor for purposes of sale;(n)declaring in what cases or classes of cases and to what authorities appeals shall lie from orders, whether original or appellate, passed under this Act or under any rule made thereunder, or by what authorities such orders may be revised and prescribing the time and manner of presenting appeals and the procedure for dealing therewith;[***] [Omitted '(o) for the grant of batta to witnesses and of compensation for loss of time to persons released by any Abkari Officer under Section 40(3) of this Act on the ground that they have been improperly arrested,and to persons charged before a Magistrate with offences under this Act and acquitted'; by Act 16 of 1997 with effect from 3-6-1997.](p)regulating the power of Abkari Officers to summon witnesses from a distance under Section 44;(q)for the disposal of articles confiscated and of the proceeds thereof.](r)[ for the forfeiture notwithstanding provisions to the contrary contained in the [Indian Contract Act,1872] [Inserted by Act XIII of 1119.] or in any other law, of the whole or any portion of the kists deposited by persons who purchase the right to sell toddy, arrack, foreign liquors or ganja, in addition to damages recoverable by Government on account of the breach of conditions of sale laid down by the Government from time to time]VIII. - Powers and Duties of Officers, Etc.
