Section 52(2) in The Rajasthan Sales Tax Rules, 1995
(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.]
