Section 4 in The West Bengal Molasses Control Act, 1973
4. Delegation of powers. -
The State Government may by notified order direct that the power to make orders under section 3, shall, in relation to such matters and subject to such conditions, if any, as may be specified inthe order, be exercisable also by the Excise Commissioner as defined in clause (8) of section 2 of the Bengal Excise Act, 1909, or by a Collector as defined in clause (5) of the said section of the said Act.
