59. Powers of Financial Commissioner to make rules.
- The Financial Commission may, by notification, make rules.(a)regulating the manufacture, supply, storage or sale of any intoxicant, including:-(i)the character, erection, alteration, repair, inspection, supervision, management and control of any place for the manufacture, supply storage or sale of such article and the fittings, implements apparatus and registers to be maintained therein;(ii)the cultivation of the hemp plant and the collection of spontaneous growth of such plant and the preparation of any intoxicating drug.(iii)the tapping of drawing of tari from any tari producting tree.(b)regulating the bottling of liquor for purposes of sale.(c)regulating the deposit of any intoxicant in a warehouse and the removal of any intoxicant from any warehouse or from any distillery or brewery.(d)prescribing the scale of fees or the manner of fixing the fees payable in respect of any license, permit or pass or in respect of the storing of any intoxicant;(e)regulating the time, place and manner of payment of any duty or fee;(f)prescribing the authority by, the restrictions under, and the conditions on, which any license, permit or pass may be granted including provision for the following matters :-(i)the prohibition of the admixture with any intoxicant of any substance deemed to be noxious or objectionable;(ii)the regulation or prohibition of the reduction of liquor by a licensed manufacturer or licensed vendor from a higher to a lower strength;(iii)[ the fixing of strength and price below and above which any intoxicant shall not be sold, supplied or possessed;] [Substituted by Punjab Act No. 6 of 2014, dated 31.3.2014.](iv)the prohibition of sale of any intoxicant except for cash;(v)the fixing of the days and hours during which any licensed premises may or may not be kept open, and the closure of such premises on special occasions;(vi)the specification of the nature of the premises in which any intoxicant may be sold, and the notice to be exposed at such premises;(vii)the form of the accounts to be maintained and the return to be submitted by license holders; and(viii)the prohibition or regulation of the transfer of licenses;(g)(i)declaring the process by which spirit shall be denatured;(ii)for causing spirits to be denatured through the agency or under the supervision of its own officers;(iii)for ascertaining whether such spirit has been denatured;(h)providing for the destruction or other disposal of any intoxicant deemed to be unfit for use;(i)regulating the disposal of confiscated articles;(j)prescribing the amount of security to be deposited by holders of leases, licenses, permits or passes for the performance of the conditions of the same.
