Section 8 in The Andaman and Nicobar Islands Excise Regulation, 2012
8. Delegation and with drawal of powers.- (1) The Administrator may, by order, delegate his powers to the Excise Commissioner, subject to such limitations and conditions as may be specified in the order of delegation.
(2)The Excise Commissioner and the Deputy Commissioner may, by order, delegate their powers under this Regulation to any subordinate officer, subject to such limitations and conditions as may be specified in the order of delegation.(3)The Administrator or Excise Commissioner or the Deputy Commissioner, as the case may be, may, by an order, also withdraw from any officer or person any or all the powers so delegated.
