(1)The State Government may make rules for the purpose of carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing provisions, the State Government may make rules -(a)for specifying the substance or the method or manner of preparation referred to in Clause (27) of Section 3;(b)for the issue and cancellation of licence and permits and the enforcement of the conditions thereof and the fees to be paid for such licences and permits;(c)prescribing the powers to be exercised and duties to be performed by persons appointed in furtherance of the objects of this Act;(d)determining the local jurisdiction of Prohibition Authorities in regard to inquiries and the exercise of preventing and investigating powers;(e)prescribing the quantity, extent and conditions in respect of-(i)liquor and intoxicating drugs intended to be used for sacramental purposes; and(ii)liquor, intoxicating drugs and tari in the possession of bona fide travellers, as provided for in Section 31 and Section 32;(f)for exempting any specified liquor, drug or article or any class of persons under Section 29;(g)for regulating the delegation of powers under Section 50;(h)for regulating the cultivation of the hemp plant, the collection of those portions of such plant from which intoxicating drugs can be manufactured and the manufacture of such drugs therefrom;(i)declaring how, denatured spirit shall be manufactured and what substances shall be deemed to be denaturants;(j)declaring by what authority, orders passed by any Prohibition Authority other than the Prohibition Commissioner, may be revised and prescribing the time and manner of presenting application for revision under Section 51 and the procedure for dealing therewith;(k)prescribing the powers and duties of Prohibition Committee and the members thereof and the intervals at which the members of such Committee shall make their-reports;(l)declaring the officers who shall be bound to give information under Section 59; and(m)for the disposal of articles confiscated and of the proceeds thereof.
