Section 6 in Punjab Excise Powers and Appeal Orders, 1956
6.
The persons mentioned in groups A and B below are, under section 11 of the Punjab Excise Act, invested with the powers of an Excise Officer of the 1st Class and 3rd Class respectively.Group A(To exercise the powers of an Excise Officer of the 1st Class)(1)All Police Officers of the rank of Head Constable and any rank superior thereto.(2)All Assistant Commissioners, Superintendents, Assistant Superintendents and Probationary Assistant Superintendents, of the Central Excise and Salt Department.Group B(To exercise the powers of an Excise Officer of the 3rd Class)(1)All Field Kanungos.(2)Inspectors in-charge of circles, kotgashts, jamadars and peons of the Central Excise and Salt Department.(3)All Police Constable.
