Section 3 in The Bombay Drugs (Control) Act, 1959.
3. Commissioner of Prohibition and Excise
The Commissioner shall be subject to the control of the State Government and shall, subject to such general or special orders as the State Government may, from time to time, give or issue, exercise such powers, perform such duties and discharge such functions as are conferred or imposed upon him, by or under the provisions of this Act and he shall superintend the administration and carry out generally the provisions of this Act.
