6. Appointment of officers and conferment, withdrawal and delegation of power.
(1)Within a district, the administration of the Excise Department and the Collector of Excise Revenue shall be under the charge of the District Collector.(2)The State Government may, by notification applicable to the whole of the territories to which this Act applies, or to any District or local area comprised therein-(a)appoint an Officer who shall subject to the control of the State Government, have the control of the administration of the Excise Department and of the collection of excise revenue;(b)appoint any person other than the District Collector who shall, subject to the control of the District Collector, exercise all or any of the powers or perform all or any of the duties of a Collector under this Act, or any other law for the time being in force relating to the excise revenue;(c)appoint officers of the excise department of such classes and of such designations, powers and duties under this Act, as the State Government may think fit;(d)withdraw from any officer or person all or any of his powers or duties under this Act;(e)authorise-(i)the State Government to delegate to the Excise Commissioner and also in such cases and such matters as the State Government may specify, to the Commissioner of a Division;(ii)the Excise Commissioner, and in such cases and in such matters as the State Government may specify, a Commissioner of Division, subject to the control of the State Government to delegate to Collectors; and(iii)Collector; subject to the control of the Excise Commissioner and the State Government, to delegate to subordinate officers, subject to such conditions and restrictions as may be prescribed by any rules made under Section 84, sub-section (2), clause (a) any powers conferred upon, or delegated to, or exercised in respect of the excise revenue by the State Government, the Excise Commissioner, Commissioners of Divisions and Collectors, respectively, by or under the provisions of this Act or of any other law for the time being in force relating to excise.
