- The powers and functions of the Excise Commissioner shall be -(a)to regulate, control and monitor manufacture, possession, import, export, transport, sale and consumption of liquor and other intoxicants;(b)to curb illegal trade in liquor and illicit distillation;(c)to protect excise revenue and ensure prompt recovery;(d)to submit returns and information as required by this Act or the rules framed thereunder, to the Government upon all matters concerning excise;(e)to ensure social well-being through education for responsible drinking;(f)to introduce e-governance in various aspects of excise administration;(g)to submit to the Government an annual report on the administration of this Act in the format prescribed;(h)to perform such other functions and to exercise such other powers as may, from time to time, be entrusted or delegated to him.
