Section 7 in The Bihar and Orissa Excise Act, 1915
7. Establishments and delegation and withdrawal of powers.
(1)The administration of the Excise Department and the collection of the Excise-revenue with a district shall ordinarily be under the charge of the Collector.(2)The [State Government] [Substituted for 'Province' or 'Provincial' by A.L.O. 1950.] may, by [notification] [For notifications under Sub-section (2) of Section 7, Orissa L.S.A.O. Volume I, Part VIII, pages, 50-55.] applicable to the whole of the [State] [Substituted by A.L.O. 1950.] or to any specified local area:(a)appoint any officer who shall, subject to such control as the [State Government] [Substituted for 'Servant of the Crown' by A.L.O.] may direct, have the control of the administration of the Excise Department and the collection of the excise-revenue;(b)appoint any person to exercise all or any of the powers and to perform all or any of the duties, conferred and imposed on a Collector by or under this Act, subject to such control as the [State Government] [Substituted for 'Servant of the Crown' by A.L.O.] may direct;(c)appoint officers of the Excise Department, of such classes and with such designations, powers and duties, as the [State Government] [Substituted for 'Servant of the Crown' by A.L.O.] may think fit;(d)order that all or any of the powers and duties assigned by or under this Act to any officer appointed under Clause (c) of this Section shall be exercised and performed any [Government Officer] [Substituted by Act 10 of 1971.] or any other person;(e)delegate to the Board, the Commissioner of a division [the Excise Commissioner or the Collector of a district] [Substituted for 'Province' or 'Provincial' A.L.O. 1950.] all or any of the powers conferred upon the [State Government] [Substituted for 'Servant of the Crown' by A.L.O.] by or under this Act, except the power conferred by Section 89 to make Rules;(f)withdraw from any officer or person all or any of the powers or duties conferred or imposed upon him by or under this Act, and(g)permit the delegation by the Board, the Commissioner of a division, the Excise Commissioner or the Collector, to any persons or classes of persons specified in such notification, of any powers conferred or duties imposed upon it or him by under this Act.
