5. [ The Government may, from time to time, make rules. [Substituted by Section 4 of Act L of 1112.]
(1)Prescribing the powers and duties under this Act to be exercised and performed by Abkari Officers of the several classes; and(2)regulating the delegation by the Government or by the Commissioner of Excise of any powers conferred by this Act or exercised in respect of Abkari Revenue under any law for the time being in force]
