Ganja and bhang required by institutions, working under the control of, or under the management of the State Government, may be issued on payment of [duty] [Substituted by Notification No. 3570-B-1-(43)-1983-VSR dated 12-8-1986.] into the treasury at the current rates, which may be fixed by the State Government from time to time, subject to such conditions as they may impose.
