Section 5(5) in The Maharashtra Tax on Lotteries Act, 2006
(5)Other officers, staff and persons shall, within their jurisdiction, exercise such powers and perform such duties of the Commissioner under this Act, as the Commissioner may, subject to such conditions and restrictions as he may, by general or special order impose, delegate to them, either generally or in respect of any particular matter or class of matters, by an order published in the Official Gazette.
