Section 57 in Rules under the United Provinces Excise Act, 1910
57. By Excise Commissioner.
- The Excise Commissioner has delegated-(1)to Assistant Excise Commissioners - (a) his powers to appoint, grant leave, to make transfers within their charges, suspend, fine, Ireduce, remove or dismiss peons;(b)his powers under Section 66 to allow officers of the Excise Department below the rank of an Excise Inspector to cease, to perform or to withdraw themselves form the duties of their offices;(c)power to execute contracts and other instruments for a sum not exceeding Rs. 500 and not affecting real estate;(d)his power to inflict the punishment of censure on the members of the ministerial staff working under this respective charges;(2)to Collector of districts not included in charge of an Assistant Excise Commissioner-(a)his powers to appoint, make transfer within the district, grant leave, suspend, fine, reduce, remove or dismiss peons;(b)his powers under Section 66 to allow excise peons to cease, to perform or to withdraw themselves from the duties of their offices.
