(1)The State Government may, by notification, delegate all or any of its powers under this Act except the power to frame forms or make rules under Section 257 to any person.(2)The State Government may by notification delegate to any officer not below the rank of an Extra Assistant Commissioner all or any of the powers conferred under this Act on the Deputy Commissioner.(3)Every delegation of power under sub-section (1) or sub-section (2) may be subject to such restrictions and conditions as may be specified in the notification.
