(1)The [State] [Substituted for the word ``Provincial'' by the Adaptation of Laws order, 1950.] Government may by notification invest any excise officer, not below the rank of [Inspector] [Substituted vide Punjab Act No. 20 of 1998 for 'sub-inspector'.] with power to investigate any offence punishable under this Act, committed within the limits of the area in which the officer exercises jurisdiction.
