Section 2(d) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
(d)"Excise Commissioner" means the Excise Commissioner, Madhya Pradesh and includes any officer specially authorised by the State Government under the Madhya Pradesh Excise Act, 1915 (No. II of 1915) to exercise throughout the State of Madhya Pradesh or any specified area therein all or any of the powers of the Excise Commissioner under these rules;
