Section 2(h) in Himachal Pradesh Passengers and Goods Taxation Act, 1955
(h)[ "prescribed authority" means any officer of the Excise and Taxation Department, not below the rank of an Excise and Taxation Inspector, appointed under sub-section (1) of section 7 of this Act;] [New clauses (h) Inserted vide Act No. 1 of 1997 w.e.f. 1.10.1996.]
