Contact Labour (Regulation and Abolition) Act, 1970

11. Appointment of licensing officers

The appropriate government may, by an order notified in the Official Gazette-

(a) appoint such person, being Gazetted Officers of government, as it thinks fit to be licensing officers for the purposes of this chapter; and

(b) define the limits, within which a licensing officer shall exercise the powers conferred on licensing officers by or under this Act.