(1)The Government may appoint [[Excise] [The Lieutenant Governor, Pondicherry appoints the Tahsildars in charge of Taluks and Deputy Tahsildars in charge of Sub-Taluks including the Excise Tahsildars and Deputy Tahsildars (as the case may be), as Excise officers, within the limits of their respective jurisdiction, to exercise the powers and perform the duties of excise officers under the said Act (vide No. 12499/72 Notification in EOG.94, 02-11-1972.]] Inspectors to exercise the powers and to perform the duties in connection with detection, investigation and trial of offences under this Act.
