(1)[The Government] [In section 2, 3, 4, 5, 6, 9 and 10 the words 'the Government' substituted for the words 'His Highness' by Act X of 1996.] may further, by rule, regulate the possession of white arsenic in any local area in which murder by poisoning with that drug or the offence of mischief by poisoning cattle therewith appears to it to be of such frequent occurrence as to render restrictions on the possession thereof desirable.
