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State of Manipur - Section

Section 155 in Manipur Excise Rules, 1962

155.

In the case of such transfers the following rules shall be observed :
(i)Procedure in case of such transfers for packing an weighing. - Each chest in which the ganja is to be packed shall be weighed, and its number and weight shall be marked on it in paint, the ganja shall then be weighed and packed in the chests. Seals shall be affixed at the inner side between the planks of the chests unless the ganja is enclosed in an inner covering of gunny which has been sewn and sealed along each seam. When ready for despatch, each chest must be again weighed and the number and gross weight of each, the net weight of ganja, the number of the pass, and the name of the purchaser must be legibly painted on each chest. All these operations must be performed in the presence of the officer-in-charge of the warehouse.
(ii)Details to be entered on back of pass. - When the weighments have been completed, the officer-in-charge of the warehouse will enter on the back of the pass, and of the duplicate and triplicate copies thereof-
(a)the number of each package ;
(b)the gross weight of each package ;
(c)the net weight of ganja in each package ;
(d)the name of the person to whom delivery is to be given ; and
(e)the route by which the ganja is to be conveyed.
(iii)The provisions of Rules 153,157,158 and 164 regarding the execution of a bond, the grant, manner of disposal and period of validity of passes, the storage in warehouse, the examination and weighment of ganja on arrival at the warehouse to which it is transferred, and the levy of duty on any deficiency found on arrival shall, mutatis mutandis, apply in such cases.