(1)The [Director] [This word was substituted for the word 'Commissioner' by Bombay 28 of 1950, Schedule] may make regulations not inconsistent with the provisions of this Act or rules-(a)regulating, as the case may be the [**] [The word 'manufacture' was deleted by Bombay 22 of 1960, Section 95 (a)(i).] supply or storage of any intoxicant [denatured spirituous preparation] [These words were inserted, by Bombay 22 of I960., Section 95 9a)(ii).] or hemp, [mhowra flowers or molasses, rotten gur or ammonium chloride] [These words were substituted for the word 'Mhowra flowers or molasses', by Gujarat 9 of 1978, section 17(1).] including-(i)the erection, inspection, supervision, management and control of any place for the manufacture supply or storage of such article, and the fittings, implements and apparatus to be maintained therein;[***] [ Sub-clauses (ii) to (v) were deleted, by Bombay 22 of 1960, Section 95 (a)(iii).](b)regulating the deposit of any intoxicant, hemp, [***] [The word 'opium' was deleted by Bombay 22 of 1960, Section 95 (b).] [mhowra flowers or molasses, rotten gur or ammonium chloride] [These words were substituted for the word 'Mhowra flowers or molasses', by Gujarat 9 of 1978, section 17 (2).] in a warehouse and the removal of such articles from any such warehouse or from any distillery or brewery;[***] [Clauses (c), (f), (g), (j), (k) and (1) were deleted, by Gujarat 9 of 1978, Section 95 (c).](d)prescribing the scale of fees or the manner of fixing the fees payable in respect [*] [The words beginning with the words 'of any privilege' and ending with the words 'authorisation or' were deleted by Bombay 26 of 1952, Section 52 (1).] of any storage of any intoxicant, hemp, [*] [The word 'opium' , was deleted by Bombay 26 of 1952, Section 95 (b).] [mhowra flowers or molasses rotten gur or ammonium chloride] [These words were substituted for the word 'Mhowra flowers or molasses', by Gujarat 9 of 1978, section 17 (3).](e)regulating the time, place and manner of payment of any duty or fees[***] [Clauses (c), (f), (g), (j), (k) and (1) were deleted, by Gujarat 9 of 1978, Section 95 (c).](h)providing for the destruction or other disposal of any intoxicant declared to be unfit for use;(i)regulating the disposal of confiscated or forfeited articles;[***] [Clauses (c), (f), (g), (j), (k) and (1) were deleted, by Gujarat 9 of 1978, Section 95 (c).](m)regarding any other matter which the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette direct him to prescribe for the purposes of carrying out the provisions of this Act.
