Section 3 in The Rules for Regulating the Use and Consumption of Ganja in a Prohibited Area, 1966
3.
(1)Any person, addicted to consume Ganja, may apply to the Collector for the grant of a permit to consume the same, stating the following particulars :-(a)Name of the application with father's name.(b)Caste, age and occupation.(c)Residence and address.(d)The number of years, for which the applicant has been using Ganja.(e)Ware-house/Treasury or Sub-Treasury, from which the applicant is to obtain Ganja in future.(f)The quantity of Ganja, required for use per week.(2)The officer mentioned in sub-rule (1) above shall forward the application to the Approved Medical Practitioner concerned for necessary remarks.(3)The Approved Medical Practitioner, on receipt of the application from the officer mentioned in sub-rule (1) shall make such enquiry from the applicant, as he may think necessary' and if he is satisfied that for the sake of the health of the applicant it is necessary to consume Ganja, he will recommend such quantity of Ganja to be supplied to him per week as he may think necessary and forward the application to the Collector.(4)If the Collector is satisfied, from the recommendation mentioned in sub-rule (3), that the Ganja recommended is necessary for I lie health of applicant he will register his name, and grant him a permit in the prescribed form specifying such quantity of the Ganja, as he may think sufficient but not more than 6 grams per week, and name of the Warehouse/Treasury or Sub Treasury from which the Ganja, may be purchased by the applicant.(5)The permit shall be issued in triplicate, one copy w ill be given to the applicant, the second shall be sent to the Warehouse Officer or Treasury Officer or Sub-Treasury Officer as the case may be, and the third will be retained for record in the District Excise Office. A list of such permit-holders shall be sent to the Excise Officers concerned of the prohibited area.(6)The permit shall include the right to transport the Ganja upto the permitted quantity from the Warehouse/Treasury or Sub-Treasury' to the premises in which the permit-holder resides. Any change in the permanent address of the permit-holder shall at once be communicated by him to the Collector.(7)The permit-holder may carry with the Ganja supplied to him to any place in the State within the prohibited area, where he may take temporary residence. In every case, the permit-holder shall keep the permit with the Ganja purchased.(8)No Permit under the aforesaid provisions shall be granted for any period beyond 31st March, next following the date of commencement of the permit.(9)The permit shall be issued or renewed on payment of a fee of five rupees only. In case of loss, a duplicate permit will be granted on payment of a fee of rupees two only.(10)The Collector shall have discretion 'to refuse' to renew a permit, or if he renews it, to reduce the quantity fixed as weekly ration in sub-rule (4) without assigning any reason, and his discretion in the matter shall be final.(11)The Ganja shall be purchased at the rale fixed by the Government in this behalf from the Warehouse/Treasury or Sub-Treasury, specified in the permit, by the permit-holder in person, or through an agent holding a written authority from him to make such purchase on his behalf, and the quantity purchased shall be taken to the premises, where the permit-holder resides by direct route without unnecessary delay and the consignment shall not be tempered in transit.(12)The Warehouse/Treasury or Sub-Treasury Officer shall record under his signature on the back of the permit, the date and quantity of Ganja supplied each time, and the supply shall be so made that the quantity fixed for a week not exceeded :Provided that in special cases, the Local Excise Officer may, on an application made in this behalf and for reasons to be recorded in writing allow the supply of Ganja to the applicant, upto two week's quantity.Explanation. - 'Week' means a period of seven days from any day of the week.(13)The permit shall be personal and shall not entitle the permit-holder to share his Ganja with or to transfer it to others.(14)No Ganja purchased under sub-rule (1) shall be consumed in any public place.(15)No permit shall be issued to any person for more than one intoxicant.
