Section 4 in The Andaman and Nicobar Islands Excise Regulation, 2012
4. Powers and functions Excise Commissioner.- The Excise Commissioner shall exercise and perform the following powers and of functions, namely:-
(a)to regulate, control and monitor the manufacture, possession, import, export, transport, sale and consumption of liquor;(b)to curb illegal trade in liquor and illicit distillation;(c)to protect excise revenues of the Union territory and ensure prompt recovery;(d)to submit returns and information as required by this Regulation or the rules framed thereunder, upon all matters concerning excise;(e)to ensure social well-being through education for responsible drinking;(j)to take adequate steps for imparting training to the excise staff in preventive and detective work;(g)to coordinate in the matters covered by this Regulation with other authorities;(h)to introduce e-governance in various aspects of excise administration and to maintain on the national network information on manufacture, possession, transport, sale, import or export of liquor;(i)to submit to the Administrator an annual report on the administration of this Regulation in such form as may be prescribed;(j)to perform such other functions and to exercise such other powers as may from time to time be entrusted or delegated to him by the Administrator.
