(2)For each consignment of ganja to be imported, the importer shall obtain a pass from the Collector of the importing district in the prescribed form authorising import of ganja from the source of supply fixed by the Commissioner into a departmentally managed warehouse or a licensed warehouse in the district which is either a Government warehouse for which the importer pays such rent as may be fixed by the Collector or a private warehouse in respect of which the importer holds a licence granted by the Collector with the approval of the Commissioner.
