Section 18 in The Punjab Entertainment Duty Act, 1955
18. Delegation of Powers by the Government.
(1)Government may delegate all or any of its powers under this Act except those conferred upon it by sub-section (2) of section 10, section 20 and this section, to any person or authority subordinate to it.(2)The exercise of any power delegated under sub-section (1) shall be subject to such restrictions, limitations, or conditions, if any as may be laid down by the Government and shall also be subject to control and revision by it.
