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[Cites 0, Cited by 0] [Section 93C] [Entire Act]

State of Bihar - Subsection

Section 93C(31) in Rules Framed by Board of Revenue under section 90

(31)It will be open to the Commissioner of Excise to fix different rates for different quantities of ganja. In case, any ganja is not found to be of standard quality he may declare it unfit for consumption in which case it will be destroyed.