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State of Odisha - Section

Section 92 in The Board's Excise Rules, 1965

92. Duties and responsibilities of the cultivator.

(1)The cultivator shall maintain accounts showing the progress of cultivation and manufacture throughout the period of his licence. The accounts may be inspected by the Commissioner, the Collector and such other officer as may be authorised in this behalf by the Commissioner or the Collector.
(2)He shall erect two parallel fences around the field, the outer fence being at least two metres high and securely built with bamboos and green hedge of thorns. The inner fence shall be at least 1.5 metres high and securely erected. The width between the outer and the inner fences should at least be 1.5 metres. A clear space of at least two metres shall be left between the inner fence and the last line of Ganja plants. The fences shall be maintained in good condition throughout to the satisfaction of the Superintendent of the district.
(3)There shall be only one gate for entrance into and exit from the field unless the Collector considers more than one gate necessary.
(4)If the cultivator fails to erect the fences or to do any other work enjoined on him by these rules or by the conditions of the licence in due time, the Collector, if he thinks fit, shall arrange to have all such work executed at the cost of the cultivator and such cost shall be, recovered from the cost/ price of Ganja payable to the cultivator.
(5)He shall build watch-towers and light posts between the two lines of fences and at all corners around the field at a minimum distance of 50 metres from each other and the light posts and the watch-towers shall be so erected as to be clearly visible from inside and outside the fences. Lighting, with at least petromax lights, shall be arranged between 5.30 p. m. to 6 a. m. of the next day.
(6)He shall intimate in writing, at least one week prior to the commencement of the harvest, the date thereof to the Superintendent.
(7)He shall keep the Kharian neat and clean and shall engage adequate number of workers in the field and the Kharian from time to time as may be necessary for the work therein.
(8)He shall appoint his agent or agents only under prior approval of the Superintendent.
(9)All articles of furniture and stationery as may reasonably be required for use in the office of the officer-in-charge shall be supplied by the cultivator.
(10)The cultivator shall submit to the Collector before the 15th day of September a plan of the quarters to be built or provided by him in or in close proximity of the field for accommodation of the staff for guarding and supervising the operations in the field. He shall provide the said quarters before the 1st day of November strictly according to the plan as approved of by the Collector, and if the quarters are not so provided in time, these may be constructed or otherwise provided by the Collector at the cultivator's cost which will be recoverable from the cost price of Ganja payable to him.
(11)The following articles shall also be supplied by the cultivator to the officer-in-charge one week before manufacturing operations commence.
(i)one big and medium weighing scale and other accessories with weights ranging from one quintal to one gram;
(ii)adequate number of steel trunks of uniform size obtained from the Central Ganja-Gola, Cuttack, or elsewhere, as may be specified by the Collector ; and
(iii)metal sieves of suitable sizes.