373. Delegation of powers by the Excise Commissioner to the Joint Commissioner of Excise and the Collector.
- The Government of Assam is pleased to permit the delegation under Section 6(2)(e) read with Section 84(2)(a) of the Act.(1)By the Excise Commissioner(i)to any District Collector -(a)his power to transfer Excise Officers below the rank of Head Excise Constables within the district, and(b)his power to appoint and grant leave, and to suspend, reduce, remove, dismiss or otherwise punish Excise Constables, Peons and Clerks.(ii)to the Joint Commissioner of Excise:his power to grant leave to Excise Constables of Excise Intelligence Bureau, the office staff of the Joint Commissioner of Excise, Assam.(2)By the District Collector to the Superintendent of Excise.his power to transfer Excise Constable and Chowkiders, Peons within the district and grant leave to Excise Constables, Peons, Chowkiders;(3)By the District Collector: Of all or any of his powers or duties under the provision of the Act specified below to the officer or officers designated below in respect of the particular power and duty namely:(a)Section 13 (power to grant passes for the import, export or transport of any intoxicant) to the Superintendent of Excise or Deputy Superintendent of Excise.(b)Section 13 (power to grant passes for the transport of any intoxicant) to any officer of the Excise Department who is not below the rank of Inspector or who is in charge of a distillery or warehouse.(c)Section 16(1)(iii) (power to grant permits to possess intoxicants in excess of the quantity declared to be the limit of retail sale), to the Superintendent of Excise or Deputy Superintendent of Excise.Powers and Duties of Excise Officers
