Section 64 in The U.P. Entertainments and Betting Tax Rules, 1981
64. Delegation of powers.
- The powers under the Act or these rules shall be exercised by the Commissioner in respect of the whole of the State or by District Magistrate concerned in respect of his district or by any other officer to whom such powers have been delegated by the said officers in accordance with the provisions of the Act to the extent and in the manner prescribed under the Act or these rules.
