Section 3(5) in The Chhattisgarh Vanijyik Kar Niyam, 1995
(5)The authorities specified in clause (a) to (g) of sub-section (I) of Section 3, shall in exercise of the powers and in the discharge of their duties and functions under the provisions of the Act or any rules made there under, follow such direction as the Commissioner may issue from time to time.
