Section 3(11) in The Rules for Regulating the Use and Consumption of Ganja in a Prohibited Area, 1966
(11)The Ganja shall be purchased at the rale fixed by the Government in this behalf from the Warehouse/Treasury or Sub-Treasury, specified in the permit, by the permit-holder in person, or through an agent holding a written authority from him to make such purchase on his behalf, and the quantity purchased shall be taken to the premises, where the permit-holder resides by direct route without unnecessary delay and the consignment shall not be tempered in transit.
