Section 10(2) in The Indian Power Alcohol Act, 1948
(2)In particular and without prejudice to the generality of the foregoing powers, such rules may--(a)provide for the licensing of the manufacture of power alcohol;(b)prescribe the specifications and tests in respect of the purity of power alcohol intended for admixture with petrol in order to ensure its suitability for use in motor vehicles;(c)fix the price at which power alcohol may be sold for the purpose of admixture with petrol;(d)provide for imposing and collecting a duty of excise on power alcohol intended for admixture with petrol;(e)prescribe conditions in respect of the transport and storage of power alcohol intended for admixture with petrol and for the manner in which the admixture is to be affected;(f)prescribe the submission by a manufacturer of power alcohol or importer or distributor of petrol of returns regarding the power alcohol and petrol manufactured, purchased, stored or sold, as the case may be;(g)provide for denaturing of power alcohol at the distilleries;(h)provide for any other matter which is to be or may be prescribed under this Act.
