(1)for regulating the manufacture, supply or storage of any [intoxicant] [Substituted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 1937 for the words excisable article.], and in particular, and without prejudice to the generality of this provision, may make rules for regulating-(a)the establishment, inspection, supervision, management and control of any place for the manufacture, supply or storage of any [intoxicant] [Substituted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 1937 for the words excisable article.], and the provision and maintenance of fittings, implements and apparatus therein;(b)the bottling of liquor for purposes of sale;(c)the cultivation of the hemp plant (Cannabis sativa);(d)the collection of portions of the hemp plant (Cannabis sativa) from which intoxicating drugs can be manufactured or produced, and the manufacture or production of intoxicating drugs therefrom:(e)the tapping of tari-producing trees and the drawing of tari from trees;(f)the marking of tari-producing trees in areas notified [in this behalf by the State Government,] [substituted by section 60(1) of the Bengal Excise (Amendment) Act, 1965 (West Bengal Act 39 of 1965) for the words, figures and brackets under section 14, sub-section (1).] and the maintenance of such marks;
