Section 2(iv) in The U.P. Narcotic Drugs Rules, 1986
(iv)"District Excise Officer" means any person, other than the Collector, appointed by the Government under clause (b) of sub-section (2) of Section 10 of the U. P. Excise Act, 1910 (U. P. Act 4 of 1910) or an officer to whom the Collector has delegated his powers under clause (h) of the said sub-section (2) of Section 10;
