(f)prescribing the authority by, the restrictions under, and the conditions on, which any license, permit or pass may be granted including provision for the following matters :-(i)the prohibition of the admixture with any intoxicant of any substance deemed to be noxious or objectionable;(ii)the regulation or prohibition of the reduction of liquor by a licensed manufacturer or licensed vendor from a higher to a lower strength;(iii)[ the fixing of strength and price below and above which any intoxicant shall not be sold, supplied or possessed;] [Substituted by Punjab Act No. 6 of 2014, dated 31.3.2014.](iv)the prohibition of sale of any intoxicant except for cash;(v)the fixing of the days and hours during which any licensed premises may or may not be kept open, and the closure of such premises on special occasions;(vi)the specification of the nature of the premises in which any intoxicant may be sold, and the notice to be exposed at such premises;(vii)the form of the accounts to be maintained and the return to be submitted by license holders; and(viii)the prohibition or regulation of the transfer of licenses;
