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.