(2)In particular, and without prejudice to the generality of the foregoing provision, the State Government may make Rules-(a)for prescribing the powers and duties of officers of the Excise Department;(b)for regulating the delegation of any powers by the Board, the Commissioner of a Division, the Excise Commissioner or Collectors under Section 7, Clause (g);(c)for 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 hereunder, and for prescribing the time and manner for prescribing, and the procedure for dealing with such appeals;(d)for regulating the import, export or transport of any intoxicant;(e)for regulating the periods for which licenses for the wholesale or retail vend of any intoxicant may be granted and the number of such licences which may be granted for any local area;(f)for prohibiting the grant of licences for the retail sale of any intoxicant at any place or within any local area described in the rules, or for defining the places in the vicinity of which shops for the retail sale of any intoxicant shall not ordinarily be licensed;(g)for prohibiting the grant to specified classes of persons of licences for the retail sale of any intoxicant;(h)for declaring, either generally, or in respect of areas described in the rules, the persons or classes of persons to whom any intoxicant may or may not be sold;(i)for regulating the procedure to be followed and prescribing the matters to be ascertained before any licence for the wholesale or retail vend of any intoxicant is granted for any locality;(j)for restricting the exercise of any of the powers conferred by clause(a) of sub-section (1) of Section 68 and by Section 69 and 70;(k)for declaring the Excise Officers to whom, and the manner in which information or aid should be given under Section 75;(l)for the grant of expenses to witnesses:(m)for the grant of compensation for loss of time to persons released by any Excise Officer under this Act on the ground that they have been improperly arrested and to persons charged before a Magistrate with offences punishable under this Act and subsequently acquitted; and (n) for prescribing restrictions or modifications in the application to Excise Officers of the provisions of the Code of Criminal Procedure [1973 (Act 2 of 1974)] [Substituted by Act 6 of 1985.] relating to powers of Police Officers which are referred to in Section 78, sub-section (1) of this Act.
