Section 5 in The Maharashtra Tax on Lotteries Act, 2006
5. Tax authorities.
(1)The Commissioner shall be responsible for carrying out the purposes of this Act.(2)The State Government may appoint such number of other officers, staff, persons and give them such designations, as the Government deems necessary.(3)The Commissioner shall have jurisdiction over the whole of the State and other officers appointed under sub-section (2) shall have jurisdiction over the whole of the State or such area or areas, as the State Government may, by notification in the Official Gazette, specify.(4)The Commissioner shall have and exercise all the powers and perform all the duties, conferred or imposed on him by or under this Act.(5)Other officers, staff and persons shall, within their jurisdiction, exercise such powers and perform such duties of the Commissioner under this Act, as the Commissioner may, subject to such conditions and restrictions as he may, by general or special order impose, delegate to them, either generally or in respect of any particular matter or class of matters, by an order published in the Official Gazette.(6)Ail officers, staff and persons appointed under sub-section (2), shall be subordinate to the Commissioner and subordination of officers other than the Commissioner and of staff and persons amongst themselves shall be such as may be prescribed.(7)The Commissioner may, from time to time, issue such instructions and directions as he may deem fit to the officers subordinate to him for carrying out the purposes of this Act and officers shall observe and follow such instructions and directions of the Commissioner.
