(1)The administration of the Prohibition Department within a district shall ordinarily be under the charge of the Collector who shall be responsible for carrying out the provisions of this Act within the limits of his jurisdiction.(2)For the purposes of this Act all Collectors shall be subordinate to the Prohibition Commissioner.(3)The State Government may, by notification appoint any person other than the Collector to exercise in any district or place all or any of the powers and to perform all or any of the duties and functions as are conferred and imposed by or under this Act on a Collector subject to such control as the State Government may from time to time direct.(4)The State Government may appoint such other officers of the Prohibition Department who shall be subordinate to the Collector of such classes and with such designations, powers and duties as the State Government may think fit.(5)The State Government may invest any officer of the Police Department or any officer of other department either personally or in right of his office with such powers, impose upon him such duties and direct him to perform such functions under this Act, rules or regulations or orders made thereunder, as may be deemed necessary and any such officers shall, thereupon, exercise the said powers, discharge the said duties and perform the said functions in addition to the powers, duties and functions incidental to his principal office.
