(9)The Commissioner shall then direct the Collector of the district to issue, on or before such date as he may indicate, a licence in Form H.D 1-A to the selected cultivator on payment by him of an advance calculated at Rs. 200 per acre of the area selected for cultivation of Ganja and on his execution of the agreement in Form No. G. L.2-A together with its Annexures.[Provided that no advance is to be taken and no agreement in Form G. L. 2-A shall be insisted upon from any Government Agency undertaking cultivation of Ganja in the State.] [Added vide Notification No. 6496/1. 10. 1982-Orissa Gazette Extraordinary No. 1620/8.11.1982.]
