5. Appointment of Excise Inspectors and other subordinate officers.
(1)The Government may appoint [[Excise] [The Lieutenant Governor, Pondicherry appoints the Tahsildars in charge of Taluks and Deputy Tahsildars in charge of Sub-Taluks including the Excise Tahsildars and Deputy Tahsildars (as the case may be), as Excise officers, within the limits of their respective jurisdiction, to exercise the powers and perform the duties of excise officers under the said Act (vide No. 12499/72 Notification in EOG.94, 02-11-1972.]] Inspectors to exercise the powers and to perform the duties in connection with detection, investigation and trial of offences under this Act.(2)The Government may appoint [subordinate] [The Firka Revenue Inspectors (including the Excise Revenue Inspectors) and the Karnams are appointed as Excise Sub-Inspectors and Excise Guards, respectively (vide No. 12499/72 Notification in E.O.G. 94, 02-11-1972)] officers of such classes and with such designations, powers and duties under this Act as it may think fit.(3)The Government may, by notification, direct that all or any of the powers and duties assigned to an Excise Inspector or subordinate officer under sub-section (1) or sub-section (2), as the case may be, shall be exercised and performed by any officer of the Government.
