(9)for prescribing the restrictions under which or the conditions on which any license, permit or pass, may be granted, and in particular, and without prejudice to the generality of this provision, may make rule for(i)prohibiting the admixture with 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.] of any article deemed to be noxious or objectionable,(II)regulating or prohibiting the reduction of liquor by a licensed manufacturer or licensed vendor from a higher to a lower strength,(iii)prescribing the nature and regulating the arrangement of the premises in which any [intoxicant] [The word British omitted by paragraph 3 of, and the Eleventh Schedule to, the Adaptation of Laws Order, 1950.] may be sold, and prescribing the notices to be exposed at such premises,(iv)prohibiting or regulating the employment by the licensee of any person or class of persons to assist him in his business,(v)prohibiting the sale 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.] except for cash,(vi)prescribing the days and hours during which any licensed premises may or may not be kept open, and providing for the closing of such premises on special occasions,(vii)[ prescribing the accounts and registers (if any) to be maintained and the returns to be submitted by the licensees relating to their business, and] [Sub-clause (vii) substituted by section 60(2) of the Bengal Excise (Amendment) Act, 1965 (West Bengal Act 39 of 1965).](viii)regulating the transfer of licenses;
