Section 29(2) in The Maharashtra Opium Smoking Act
(2)In particular and without prejudice to the generality of the foregoing provisions, such rules may be made for all or any of the following purposes:—(a)regulating the disposal of things confiscated,(b)***(c)providing for any other matter for which there is no provision or there is insufficient provision in this Act and for which provision is, in the opinion of the State Government, necessary for giving effect to.the provisions of this Act.
