4. Prohibition authorities and prohibition committees.
(1)There shall be the following classes of prohibition authorities for the propose of this Act, namely:-(a)the Prohibition Commissioner;(b)the Collector;(c)Prohibition Superintendent, who may be either honorary or stipendiary; and(d)Prohibition Officers, who may be either honorary or stipendiary.(2)(i)the Collector or other Prohibition Authority in charge of a district may constitute Prohibition committees for any portion or portions thereof.(ii)Such Prohibition Committees shall-(a)exercise and perform the prescribed powers and duties, and(b)generally assist the Collector or other Prohibition Authority in charge of the district, as the case may be, in carrying out the objects of this Act.
