Section 3 in Chhattisgarh Regulation, Prohibition, Sale and Use of Acid Act, 2013
3. Licensing Authority.
- The State Government may, by notification in the Official Gazette, -(a)appoint such persons, being Gazetted Officers of the State Government, as it thinks fit to be Licensing Authorities for the purposes of this Act; and(b)define the limits within which a Licensing Authority shall exercise the powers conferred and perform the duties imposed on him, by or under this Act.
