4. [The Government may, by notification in the Gazette.] [Substituted for 'The Diwan from time to time, by notification applicable to any Taluk or other local area in which this Act is in force, may:-' by Section 8(a) of Act 10 of 1967.]
(a)The Government may appoint an officer to control the administration of the Abkari Department:- Appoint an officer, who shall be styled the [Commissioner of Excise] [Substituted for 'Superintendent of Abkari Revenue' by Section 2 of Act III of 1106.] and who shall, subject to the general control of the Government have [Control] [Substituted for 'Charge' by Section 3(i) of Act L of 1112.] of the administration of the Abkari Department and of the collection of the Abkari Revenue or of both;(b)May appoint any person other than the Commissioner to perform all or any of his duties :- Appoint any person other than the [Commissioner of Excise] [Substituted for 'Superintendent of Abkari Revenue' by Section 2 of Act III of 1106.] to exercise all or any of the powers and to perform all or any of the duties of the [Commissioner of Excise] [Substituted for 'Superintendent of Abkari Revenue' by Section 2 of Act III of 1106.], subject to the control of the Government.(c)May withdraw Abkari powers from commissioner or other officer appointed under clause (a) or clause (b):-Withdraw from the [Commissioner] [Substituted for 'Superintendent' by Section 2 of Act III of 1106.] or other officer appointed under clause (a) or clause (b) any or all of his powers in respect of the Abkari Revenue;(d)May appoint officer to take action under Sections 40 to 53:- Appoint officers to perform the acts and duties mentioned in Sections 40 to 53 inclusive of this Act;(e)And subordinate officers:- Appoint subordinate officers of such classes and with such designations, powers and duties under this Act as the Government may think fit.(f)May appoint any [Officer of Government] [Substituted for the words 'Sirkar Officer' by Section 8(b) of Act 10 of 1967.] or persons to act as above :- Order that all or any of the powers and duties assigned to any officer under clauses (d) and (e) of this section shall be exercised and performed by any [Officer of Government] [Substituted for the words 'Sirkar Officer' by Section 8(b) of Act 10 of 1967.] or any person.(g)[ Delegate to any Abkari Officer all or any of [their powers] [Added by Section 3(ii) of Act L of 1112.] under this Act;]
