36. Officers empowered to inspect, etc., licensed places of manufacture or storage in charge of Excise Officer.
- No Excise Officer shall exercise any of the powers conferred by Section 66 of the Act (entry, inspection, testing, seizure, etc.) in respect of any licensed place of manufacture or storage which is under the charge of an Excise Officer, unless (a) he is of or above the rank of Inspector and superior in rank to such officer-in-charge, or (b) he has been specially authorised in writing by the Collector to do so.
