Section 6 in The Himachal Pradesh Excise Act, 2011
6. Other classes of Excise Officers and their powers and jurisdiction.
(1)There shall be such other classes of Excise Officers as the State Government may, by notification, declare and it may appoint as many persons as it deems fit to be the Excise Officers of these classes.(2)The State Government may, by notification, invest in any person, not being an Excise Officer, with powers to perform all or any of the functions of an Excise Officer, under this Act, and such person shall in the exercise of these functions be deemed to be an Excise Officer.(3)The State Government shall, by notification, declare the powers to be exercised under this Act by the Excise Officer of each class.(4)The jurisdiction of the Excise Officers shall, unless the State Government otherwise directs, extend to the districts in which they are for the time being employed.
