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State of Uttar Pradesh - Section
Section 52 in Rules under the United Provinces Excise Act, 1910
52. Powers expressly conferred by the Excise Act.
- Sections of the Excise Act expressly and directly confer powers or impose duties upon officers and classes of officer or upon classes of the public as shown below :| Person or persons | U. P. Excise Act IV of 1910 Sections | |
| 1 | 2 | |
| The Excise Commissioner | ... | 11, 18, 21, 24, 30, 31, 35 to 38, 41 and 48 |
| Collectors | ... | 10, 16, 20, 21, 34, 35, 39, 48, 51 to 54 and 73 |
| Officers of the Land Revenue, Police, Excise, Salt, Opiumgenerally | ... | 56 |
| Police Officers above the rank of constable | ... | 59 |
| Police Officer not below the rank of an Officer incharge of apolice station | ... | 49 and 53 |
| Officer incharge of police station | ... | 58 |
| Any officer of the Excise Department | ... | 58 |
| Owners and occupiers of land and their agents | ... | 57 |
| Village headmen, village accountants and chaukidars | ... | 57 |