Section 58 in Rules under the United Provinces Excise Act, 1910
58. By Collector.
- Collectors may delegate their powers under the Act as follows :(a)to Assistant and Deputy Collectors incharge of a sub-division or appointed as District Excise Officers all or any of their powers under the Act;(b)to officers of the Land Revenue Department not below the rank of a Tahsildar, the powers conferred upon them by Section 48 of the Act;(c)to Assistant Collectors, Excise Inspectors and Tahsildars-(i)their powers under Section 16 of the Act to grant passes for the export and transport of intoxicants exceeding the quantity prescribed under Section 15;(ii)their powers under Section 20 of the Act to grant permits for the possession of intoxicants in excess of the quantity declared under Section 6 of the Act to the limit of sale by retail;(d)to wholesale vendors of country spirit or their agents in-charge of wholesale depots, powers under Section 16 of the Act to grant passes covering transport from their wholesale shops or depots to the shops of retail vendors; and(e)to wholesale and retail vendors of denatured spirits, power under Section 16 of the Act to grant passes covering transport from their wholesale or retail premises to the premises of purchasers authorized to possess such spirits in excess of the limits of retail vend.Section IX-Officers of the hand Revenue Department
