(1)The Collector of the district may declare any place to be warehoused wherein it shall be the duty of the owner to deposit all such poppy straw as is the produce of his cultivation. The order declaring a place to be a warehouse shall specify the arrangement for safe custody of such poppy straw warehouse and the conditions for the removal of the same for sale.(2)Cultivator of opium may warehouse poppy straw in any place after getting the same approved as warehouse by the Collector.(3)The fee for warehousing poppy straw shall be Rs. 100 per warehouse per annum per person. In default of payment of fee, the Collector may dispose of the poppy straw warehoused in the manner laid down in Rule 20 (iii) (a), (b), (c), (d) and (f).
