Section 29(4) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
(4)[ The Government may by a general or special notification, invest any police officer-in-charge of a police station or attached to it, not below the rank of a sub-inspector with powers exercisable by an Excise Inspector under the Excise Act.] [Sub-section (4) inserted by XXXIX of 1956.]
