(l)generally, providing for any matter which in [its] [ Substituted by A.O. 1937.] opinion is expedient for proper control over the import, transport and storage of petroleum, [including the charging of fees for any service rendered in connection with the import, transport and storage of petroleum] [ Inserted by Act 24 of 1970, Section 5 (w.e.f. 1.8.1976).].
