Section 5 in The Himachal Pradesh Excise Act, 2011
5. Financial Commissioner and Collector.
(1)The State Government may, by notification, appoint an Excise and Taxation Commissioner who shall exercise all the powers of Financial Commissioner, and subject to the control of the State Government, the general superintendence and administration of all matte rs relating to excise shall vest in him.(2)The State Government may, by notification, appoint as many Collectors as it may deem fit, to discharge in any specified area the functions of the Collector under this act and the Collector shall, subject to the control of the Financial Commissioner, control all other Excise Officers within his jurisdiction.(3)The jurisdiction of the Financial Commissioner shall extend to the whole State and the jurisdiction of Collectors shall extend to the areas of the State in which they are for the time being employed.
