[(xvii-a) provide incentives for increased production or manufacture of any goods by way of remission of, or any concession with respect to, duty payable under this Act;](xviii)define an area no point in which shall be more than one hundred yards from the nearest point of any place in which salt is stored or sold by or on behalf of the Central Government, or of any factory in which saltpetre is manufactured or refined, and regulate the possession, storage and sale of salt within such area;(xix)define an area and any other place in which salt is manufactured, and regulate the possession, storage and sale of salt within such area;(xx)authorise the 418[Central Board of Excise and Customs constituted under the Central Boards of Revenue Act, 1963 (54 of 1963)] or Commissioners of Central Excise appointed for the purposes of this Act to provide, by written instructions, for supplemental matters arising out of any rule made by the Central Government under this section;
