Section 937 in Rules under the United Provinces Excise Act, 1910
937. Conditions of licence.
(1)Bhang so collected shall be stored in bags of uniform size and capacity of 25 seers or one maund each in a secure place and in a locality fixed and approved by the Collector until lawfully disposed off.(2)The place of storage shall, at all times, be open to inspection by an officer of the Excise Department not below the rank of an Excise Inspector or other officer authorized by the collector in this behalf and shall be under Government lock; the key of which shall remain in the custody of the Excise Inspector of the circle. The licensee shall, however, be responsible for the safe custody of the stock of Bhangs, and may put his own lock on along with the Government lock or take such other precautions for the safety of his stock as he thinks. All Bhang shall be stored as to be free from damp.(3)An account of all receipts and issues shall be maintained in the Form I.D. 17, and an abstract of this account shall be submitted to the collector on the first day of each month.(4)No issues shall be made from any place of storage of Bhang fixed under clause I save on pass in Form I.D. 13 granted in accordance with rules relating to transport of Bhang (Paragraphs 988 to 996).The officer authorized to grant the transport pass referred to in paragraph 988 shall have the power to order the detention of any bag or package of Bhang which, in his opinion, is either unfit for issue or has been packed at the time of issue in old patched up or unsound bag or package.(5)Any Bhang rendered unfit for issue in any place of storage, whether by reason of age or of unfitness for consumption or for any other reason shall be destroyed in the presence of the Assistant Excise Commissioner after obtaining the orders of the Excise Commissioner.
