Section 10(2) in The U. P. Opium Smoking Act, 1934
(2)In particular and without prejudice to the generality of the power conferred by sub-section (1), such rules may-(a)prescribe the authority by whom, and the manner in which the register referred to in Section 3 shall be prepared and maintained;(b)regulate the conditions and restrictions subject to which a registered .smoker may manufacture, possess or smoke prepared opium;(c)prescribe the conditions under which and the authority by whom the name of a registered smoker may be removed from the register;(d)regulate the disposal of things confiscated under this Act; and(e)prescribe and regulate the payment of rewards out of fines imposed under this Act.
