Section 93C(2) in Rules Framed by Board of Revenue under section 90
(2)A person desirous of cultivating hemp plant for the purpose of manufacturing ganja shall apply in writing before the 15th March every year to the Superintendent of Excise, Bhagalpur for a licence authorising him to cultivate. The application shall be made specifying the name of the cultivator, his residence, the area of the intended cultivation, the survey number of the plot and the name of the village in which it is situated.The Superintendent of Excise on receipt of application will verify the facts given in the application and also enquire whether he is suitable person to whom licence for cultivation of ganja should be given. He will submit his recommendation to the Collector who will forward the same by the 31st March to the Excise Commissioner, who will pass final orders. After the orders are passed by the Excise Commissioner, the licence shall be issued by the Superintendent Excise, Bhagalpur. The licensee shall cultivate the full area allotted to him by the Excise Commissioner on his application and failure to do shall render him liable to a penalty which may extend to the amount of duty on the probable yield of the area left uncultivated.
