(2)In particular, and without prejudice to the generality of the power conferred by sub-section (1), rules made thereunder may provide for, amongst other matters,-(a)the grant of licence to possess any specified poison for sale, wholesale or by retail, and the fixing of the fee (if any) be charged for such licences;(b)the classes of persons to whom alone such licences may be granted;(c)the classes of persons to whom alone any such poison may be sold;(d)the maximum quantity of any such poison which may be sold to any one person;(e)the maintenance by vendors of any such poison of registers of sales, the particulars to be entered in such registers, and the inspection of the same;(f)the safe custody of such poisons and the labelling of the vessels, packages or coverings in which any such poison is sold or possessed for sale; and(g)the inspection and examination of any such poison when possessed for sale by any such vendor.
