Section 2(v) in The U.P. Narcotic Drugs Rules, 1986
(v)"Excise Commissioner" means the officer appointed by the State Government under clause (a) of sub-section (2) of Section 10 of the U. P. Excise Act, 1910 (U. P. Act No. 4 of 1910) and includes any other officer specially authorised by the State Government to exercise throughout the State of any specified area therein or of any of the powers of the Excise Commissioner under these rules;
