(c)any power exercisable by a 445[Joint] 446[Principal Commissioner of Central Excise or Commissioner of Central Excise] under this Act may be exercisable also by an Assistant 447[Principal Commissioner of Central Excise or Commissioner of Central Excise] 448[or Deputy 449[Principal Commissioner of Central Excise or Commissioner of Central Excise]] empowered in this behalf by the Central Government; and
