Section 1 in The Authority of Orissa State Government under Dangerous Drugs Act, 1930
1.
authorise -(i)under Sub-section (1) of Section 22 of the Dangerous Drugs Act, 1930 (2 of 1930) (hereinafter referred to as "the said Act") all the Additional District Magistrates appointed under Sub-section (2) of Section 10 of the Code of Criminal Procedure, 1898 (5 of 1898) and the Superintendents of Excise to exercise the powers under the said sub-section ;(ii)under Sub-section (1) of Section 23 of the said Act all officers not below the rank of Sub-Inspector in the Excise or Police Department, Inspector in the Central Excise Department or Preventive Officer in the Customs Department to exercise powers under the said sub-section ;(iii)under Sub-section (2) of Section 34 of the said Act all the Superintendents of Excise to exercise powers under the said sub-section within the limits of their respective jurisdiction;
