144. [Director's] [This word was substituted for the word 'Commissioner' by Bombay 28 of 1950, Schedule] powers to make regulations.
(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.(2)The regulations made under this section shall be published in the Official Gazette.
