Section 90(9) in The Bihar and Orissa Excise Act, 1915
(9)for prescribing the restrictions under which or the conditions on which any licence, permit or pass may be granted, and in particular, and without prejudice to the generality of this provision, may make rules for -(i)prohibiting the admixture with any [intoxicant] [Substituted by A.L.O. 1937, for 'excisable article'.] of any article deemed to be noxious or objectionable;(ii)regulating or prohibiting the reduction of liquor by a licensed manufacturer or licensed vendor from a higher to a lower strength; .(iii)prescribing the nature and regulating the arrangement of the premises in which any [intoxicant] [Substituted by A.L.O. 1937, for 'excisable article'.] may be sold, and prescribing the notices to be exposed at such premises;(iv)prohibiting or regulating the employment by the licensee or any person or class of persons to assist him in his business;(v)prohibiting the sale of any [intoxicant] [Substituted by A.L.O. 1937, for 'excisable article'.] except for cash;(vi)prescribing the days and hours during which any licensed premises mayor may not be kept open, and providing for closing of such premises on special occasions;(vii)prescribing the accounts to be maintained and the returns to be submitted by licensees; and(viii)regulating the transfer of licences;
