Section 93C(19) in Rules Framed by Board of Revenue under section 90
(19)The licensee shall provide by the 1st November, quarters for the supervising staff according to plan approved by the Collector. Good drinking water should be provided for the staff to the satisfaction of the Superintendent of Excise. If the quarters are not constructed in time the licensee shall be liable to pay house rent to the staff as fixed by the Collector in addition to any other penalty to which he is liable for breach of condition of licence. The licensee shall also make adequate arrangement for medical treatment of the staff when sick, to the satisfaction of the Superintendent-ln-Charge ganja cultivation.
