(2)The State Government may appoint,-(i)an officer as Superintendent of Excise (Intelligence Bureau) for a district or part of a district or for more than one district;(ii)an officer as Deputy Superintendent of Excise (Intelligence Bureau) for a district or part of a district or for more than one district,to exercise the powers relating to detection, investigation and trial of offences under the Act, and to perform such duties and functions of an Excise Officer as the Excise Commissioner may direct subject to such rules as may be prescribed.]
