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State of Haryana - Section
Section 11 in Punjab Excise Powers and Appeal Orders, 1956
11.
Under section 30 of the Dangerous Drugs Act, 1930 (II of 1930) the officers mentioned in column 1 of the sub-joined Schedule are invested with the powers of an officer-in-charge of Police Station for the investigation of offences under the said Act, within the limits of the territories mentioned in column 2 of that Schedule :-| 1. | All Deputy Excise and Taxation Commissioner, all Assistant andExtra Assistant Commissioners, all Excise and Taxation Officers,all Excise Inspectors, all Sub-Inspectors, all AssistantCollectors, Superintendents, Deputy Asstt. Collectors,Superintendents, Deputy Supdts., Probationary Deputy Supdts. ofGeneral Excise in the State of Haryana | Within the limits of their respective jurisdiction. |
| 2. | Asstt. Excise Commissioner Superintendents of Excise and allExcise Inspectors, for the time being exercising jurisdiction inthe Distt. of Muzafarnagar in U.P. | Distts. of Rohtak and Karnal |
| 3. | Asstt. Excise Commissioner Superintendents of Excise and allExcise Inspectors for the time being exercising jurisdiction inthe Distt. of Meerut in Uttar Pradesh | Distt. of Rohtak |
| 4. | Asstt. Excise Commissioner Superintendents of Excise and allExcise Inspectors, for the time being exercising jurisdiction inthe Distts. of Bulandshahar and Mathura of Uttar Pradesh | Distt. of Gurgaon |
| 5. | Asstt. Excise Commissioner Superintendents of Excise and allExcise Inspectors for the time being exercising jurisdiction inthe Distt. of Saharanpur of Uttar Pradesh | Distts. of Karnal and Ambala |