Section 93C(30) in Rules Framed by Board of Revenue under section 90
(30)The entire quantity of ganja manufactured shall be sieved with a metal sieve of one-eight inch mesh and be examined from day to day at the time of manufacture by the Superintendent of Excise-in-Charge ganja cultivation who will be responsible for seeing that there is no excess of stalks or seeds. Should there be such an excess, the ganja will be rejected but may be remanufactured. Samples will also be taken by the Superintendent of Excise from both flat and round ganja of each cultivator and these samples will be tested against one another by Committees of Smokers in various districts. Under arrangements made by the Excise Commissioner cultivators will be informed before hand of the dates and places of the tests and may attend them if they so desire but on condition that they do not interfere with the test or subsequently reveal the name of any smoker of the Testing Committee. The entire quantity of ganja manufactured shall also be subjected to examination of the Commissioner of Excise considers this necessary by a person nominated in this behalf by him hereinafter described as adjudging officer. The decision of the adjudging officer as to the quality of ganja shall be final subject only to the approval of the Commissioner of Excise.
