(b)Appeal to Excise Commissioner and Commissioners of Divisions. - An appeal shall lie to the Commissioner from any original order made by the Deputy Commissioner (but not from any original order made by an officer discharging functions of the Deputy Commissioner) and from any order made by the Deputy Commissioner on appeal but an appeal against the order of the Political Officer, Khasi States including the Shillong Administered Areas, shall lie to the Commissioner of Divisions.
