Section 69(c) in The Bihar and Orissa Excise Act, 1915
(c)any Excise Officer not below such rank as the [State Government] [Substituted by A.L.O., 1950, for 'Provincial Government'.] may, by [notification, prescribe] [For notification under Section 69 (c), Section 74 and Section 79(5) declaring that any Excise Officer not below the rank of Sub-Inspector may exercise the powers-See L.S.R. and O. Volume I, Part VII.],
