Section 5 in Punjab Excise Powers and Appeal Orders, 1956
5.
Under section 10 of the Punjab Excise Act there shall be three classes of Excise Officers, to be designated 1st Class, 2nd Class and 3rd Class, respectively, and the persons mentioned in groups A, B and C below shall be respectively Excise Officers of the 1st, 2nd and 3rd Class :-Group AExcise Officers of the 1st Class(1)All Assistant and Extra Assistant Commissioners.(2)All Deputy Excise and Taxation Commissioners.(2-A) All the Gazetted Officers posted at the headquarters in the office of the Excise and Taxation Commissioner, Haryana excluding himself.(2-B) All Divisional Enforcement Officers.(2-C) All Officers on special duty in Vigilance.(3)All Assistant Excise and Taxation Commissioner.(4)All Assistant Excise and Taxation Officers.(5)All Tehsildars.(6)All Excise Inspectors.(7)All Naib Tehsildars.(8)All Excise Sub-Inspectors, time scale.(9)[ All Taxation Inspectors posted at the Sales Tax Check Barriers and all Taxation Inspectors transferred to work as Excise Inspectors.] [Substituted vide Haryana Government Notification No. GSR 31/PA1/14/s.1/Amd/85 dated 27.2.1985.]Group BExcise Officers of the 2nd ClassAll Excise Inspectors leave reserve.Group CExcise Officers of the 3rd Class(1)All Excise Clerks attached to the Excise Officers of Districts.(2)All Excise Chaprasis and Peons.
