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State of Uttar Pradesh - Section

Section 66 in Rules under the United Provinces Excise Act, 1910

66. Tahsildar.

- The Collector has been authorized to delegate his powers under Section 48 of the Excise Act to all officers of the Land Revenue Department, not below the rank of a Tahsildar, who are subordinate to him. This power shall ordinarily be delegated and Tahsildars shall be called upon to inspect licensed premises for the sale of intoxicants, opium and dangerous drugs, whenever possible.