Section 92 in The Dadra and Nagar Haveli Excise Regulation, 2012
92. Power of Administrator to make rules. - (1) The Administrator may, by notification, make rules not inconsistent with the provisions of this Regulation, for carrying out purposes of this Regulation.
(2)In particular and without prejudice to the generalitY of the foregoing power, such rules may provide for all or any of the following matters, namely :-(a)the form in which an annual report shall be submitted by the Excise Commissioner under clause (i) of section 4;(b)the grant of award to the officers and employees, and informers for the work, and the terms and conditions thereof, under section 10;(c)the number of members of the Board of Experts, their qualification and term under sub-section (1) of section 11;(d)the manner of registration for the purpose of manufacture of alcohol exclusively for industrial use under sub-section (2) of section 12;(e)the fees, the period for, the terms and conditions and the form, for grant of licence or permit under section 13;(j)the conditions for security and counterpart agreement under section 15;(g)the restrictions on power of the licensing authority to suspend or cancel licence and permit under section 18;(h)the terms and conditions subject to which transfer of licence or permit may be made under section 21;(i)the terms and conditions for granting of licence or lease under section 22;(j)the bond to be executed for removal of liquor from manufactory, warehouse, etc., under section 23;(k)manner of collection of duties of excise under sub-section 0), terms and conditions for collection of fee under sub-section (3), and the calculation of the duty on the quantity of material used or by degree of attenuation of the wash or wort, under clause (a) of sub-section (4), of section 28;(l)manner of determination of ex-factory price under sub-section (2), and the manner of declaration of the ex-factory price or maximum retail price under sub-section (4), of section 29;(m)any other declared basis for determination of maximum retail price under section 30;(n)the returns, forms and the particulars and such other information to be submitted by the licensee under section 35;(o)the quantity of the liquor to be sold, transported, possessed or bought by the manufacturer and the value thereof under clause (f) of sub-section (1) of section 36;(p)the period within which any·major offence may be referred by the Deputy Commissioner under sub-section (2) of section 61;(q)the manner of adjudication by an Adjudicating Officer under sub-section (2) of section 62;(r)the guidelines for compounding under sub-section (3) and the manner in which the liquor, apparatus, vehicle or other material seized shall be disposed of under sub-section(4) of section 63;(s)the manner in which any liquor, mahua flowers or molasses and any other confiscated property shall be disposed of under sub-section (5) of section 66;(t)the regulation of movement, possession and sale of molasses, black jaggery, mahua flower, etc., under section 88;(u)any other matter which is to be, or may be prescribed under this Regulation.
