- [1] [Renumbered by No. 10(14) FD/Tax-DIV/97-42, dated 9-7-1998, Published in Rajasthan Gazette Extraordinary part 4(ga), dated 9-7-1998, page 167-110, w.e.f. 9-7-1998.] An officer of the Commercial Taxes Department or any other person not below the rank of Commercial Taxes Inspector within his territorial jurisdiction as may be determined by the Commissioner for the purposes of section 77, shall be empowered to exercise powers under section 78.(2)[ The Commissioner may with the previous approval of the State Government, by notification in the official gazette, authorise any of the persons posted at the checkpost established or constituted under any other, law for the time being in force, to perform such duties or to exercise such powers as may be specified in the Notification.] [Inserted by No. 10(14) FD/Tax-DIV/97-42, dated 9-7-1998, Published in Rajasthan Gazette Extraordinary part 4(ga), dated 9-7-1998, page 167-110, w.e.f. 9-7-1998.]
