(2)The State Government may, by order and subject to such terms and conditions as may be specified therein, delegate their powers under Sub-section (1) to the Sub-divisional Officer to the exercised by him in relation to the local area within his jurisdiction :[Provided that no order shall be made in exercise of the power so delegated without the prior approval of-(i)where the amount of water-rate or cess involved in any case exceeds five hundred rupees, but does not exceed one thousand rupees, the Collector of the district having jurisdiction; and(ii)where such amount exceeds one thousand rupees, the Commissioner having jurisdiction.]
