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Union of India - Section

Section 71 in The Gas Cylinders Rules, 2004

71. Powers of inspection, search, seizure, detention and removal

.-(1) Any of the officers, specified in the first column of the Table below, may exercise the powers specified in sub-section (1) of section 7 of the Act in the area specified in the corresponding entry in the second column of that Table.TABLE
  Officers Area
1. The Chief Controller or Controller The Whole of India
2. All District Magistrates Their respective Districts
3. All Magistrates subordinate to the District Magistrate Their respective jurisdiction
4. The Commissioner of Police and all Police Officers of rank not below that of an Inspector In Presidency town or their suburbs
5. All Police Officers of rank not below that of Sub-Inspector Their respective area over which their authority extends:
Provided that the powers of removal and destruction under clause (d) of sub-section (1) of section 7 of the Act shall not be exercised by any Magistrate or Police Officer except under and in accordance with the instructions of the Chief Controller or Controller">Provided that the powers of removal and destruction under clause (d) of sub-section (1) of section 7 of the Act shall not be exercised by any Magistrate or Police Officer except under and in accordance with the instructions of the Chief Controller or Controller.
(2)Every facility shall be afforded to the officer specified in sub-rule (1) to ascertain that these rules are being duly observed.