(2)In particular and without prejudice to the generality of the foregoing provisions, the [State Government] [Substituted by Rajasthan Act 38 of 1957.] may make rules(a)regulating the delegation of any powers by the Excise Commissioner;(b)prescribing the powers and duties of officers of the Excise Departments;(c)regulating the manner in which appeals shall be made to the Excise Commissioner;(d)regulating the import, export, transport or possession of any excisable article [molasses or lanced poppy heads;] [Substituted by Rajasthan Act 1 of 1986.](e)regulating the period and localities for which and the person to whom licenses for the vend by wholesale or by retail of any excisable article may be granted;(f)prescribing the procedure to be followed and the matters to be ascertained before any licence for such vend is granted for any locality;(g)for the prohibition of the sale of any excisable article to any person or class of persons;(h)for the grant of expenses to witnesses and compensation for loss of time to persons released under Section 44 on the ground that they have been improperly arrested and to persons charged before a Magistrate with offence punishable under this Act but acquitted;(i)regulating the power of Excise Officer to summon witnesses from a distance under the provisions of Section 44;(j)for declaring the Excise Officers to whom, and the manner in which information and aid should be given under Section 50;(k)for the prohibition of the employment by the licence-holder of any person or class of persons to assist in his business in any capacity whatsoever;(l)for the prevention of drunkenness, gambling or disorderly conduct in or near any licensed premises, and the meeting or remaining of persons of bad character in such premises;(m)[ for the grant and distribution of rewards to informers and Government servants]; [ Inserted, by Rajasthan Act 22 of 1958.](n)[ prohibiting the printing, publishing or otherwise displaying or distributing any advertisement or other matter commending or soliciting the use of or offering any intoxicant or calculated to encourage or incite any individual or class of individuals or the public generally to commit an offence under this Act, or to commit a breach or evade the provisions of any rule or order made thereunder, or the conditions of any licence permit or pass obtained thereunder. [Clauses (n) to (p) added by Rajasthan Act 3 of 1966.](o)prohibiting within the State the circulation, distribution or sale of any newspaper, book, leaf-let, book-let or other publication printed and published outside the State which contains any advertisement matter of the nature described in Clause (n); and(p)declaring any newspaper, book , leaf-let , book-let or other publication where printed or published containing any advertisement or matter commending or soliciting the use of or offering any intoxicant, to be forfeited to the State Government.]
