Section 38(2) in Assam Opium Prohibition Act, 1947
(2)In particular and without prejudice to the generality of the foregoing power, such rules may prescribe-(a)the relation of the Prohibition Officers to the State Prohibition Council;(b)The duties to be performed by a Prohibition Committee and its relation to the State Prohibition Council and other Committees ;(c)the procedure for disposal of articles confiscated and proceeds thereof ;(d)the licensing of a shop or place under sub-section (1) of Section 4 ; and(e)any other matter as may, or require to be prescribed.
