(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely: -(a)prescribing the powers and duties of excise officers and delegation of power;(b)prescribing the time and manner of presenting appeals and the procedure for prosecuting and dealing with review, appeal and revision;(c)regulating import, export, transport, manufacture, collection, possession supply or storage of any intoxicant, mahua flower, black jaggery and molasses;(d)regulating the sale and possession of toddy, neera or tari and tapping of trees for drawing toddy or tari;(e)declaring the process of denaturation of spirit;(f)regulating the wholesale or retail sale of intoxicants;(g)regulating the time, place, rate and manner of payment of duty or fee and the taking of security for its due payment;(h)prescribing the authority by which, the form and the manner in which, and the terms and conditions, subject to which any licence, permit or pass shall be granted;(i)providing for the destruction or other disposal of any liquor deemed to be unfit for use;(j)regulating disposal of confiscated articles;(k)providing for the grant of reward to excise officers and informers;(l)regulating the grant of expenses to witnesses;(m)regulating the power of excise officer to summon witnesses;(n)curbing activities of boot-leggers who distill, manufacture, store, transport, import, export, sell or distribute any intoxicant in contravention of any provision of this Act or the rules made thereunder;(o)any other matter which is required to be, or may be prescribed under this Act.
