Section 2 in Punjab Excise Powers and Appeal Orders, 1956
2.
In exercise of the powers conferred by sub-section (3) of section 3 of the [Punjab Excise Act (1 of 1914) all the Deputy Excise and Taxation Commissioner (Headquarters)] [Legislative Supplement Part III dated 24.1.1986.] [or Joint Excise and Taxation Commissioner (Headquarters)] [Words added by Haryana Government Notification No. GSR20/PA1/14/S. 3 and 12/Amd.(1)/88 dated 3.3.1988.] or [Additional Excise and Taxation Commissioner (Headquarters)] [Added by Haryana Government Notification No. GSR 58/PA1/14/Ss 3 and 14/Amd(2)/92 dated 28.8.1992.] are appointed to discharge the functions of a Collector under the said Act throughout the districts under their respective charges except the powers under section 79 of the said Act.
