Section 57(1) in Rules under the United Provinces Excise Act, 1910
(1)to Assistant Excise Commissioners - (a) his powers to appoint, grant leave, to make transfers within their charges, suspend, fine, Ireduce, remove or dismiss peons;(b)his powers under Section 66 to allow officers of the Excise Department below the rank of an Excise Inspector to cease, to perform or to withdraw themselves form the duties of their offices;(c)power to execute contracts and other instruments for a sum not exceeding Rs. 500 and not affecting real estate;(d)his power to inflict the punishment of censure on the members of the ministerial staff working under this respective charges;
