(2)The Administrator may, by notification applicable to the whole of the territory to which this Act applies or to any district or local area comprised therein-(a)appoint an officer who shall, subject to the control of the Administrator, have the control of the administration of the Excise Department and of the collection of the Excise revenue;(b)appoint any person other than the Deputy Commissioner who shall, subject to the control of the Deputy Commissioner, exercise all or any of the powers and perform all or any of the duties of a Collector under this Act or any other law of the time being in force relating to the Excise revenue;(c)appoint officers of the Excise Department of such classes and with such designation, powers and duties under this Act as the Administrator may think fit;(d)order that all or any of the powers and duties assigned to any officer under Clause (c) shall be exercised and performed by any officer of the Government or any other person;(e)withdraw from any officer or person referred to in Clause (c) or Clause (d) all or any of his powers or duties under this Act;(f)delegate to the Excise Commissioner, Collectors and to any subordinate officer, subject to such conditions and restrictions as may be prescribed by any rule made under Clause (a) of sub-section (2) of Section 76 any power conferred upon, or exercised in respect of the Excise revenue by the Administrator, the Excise Commissioner and Collectors, respectively by or under the provisions of this Act.
