Section 954(3) in Rules under the United Provinces Excise Act, 1910
(3)When a deficit exceeding 0.6 per cent is found in the gross weight of a Ganja, package, the Ganja and the box shall be weighed separately, and if the net weight of Ganja still shows any serious deficiency over 0.6 per cent, the fact together with full details of gross weight and separate weight of the box and the contents shall be reported immediately through the Assistant Excise Commissioner to the Chief Excise Authority of the exporting State or Union Territory for inquiry as to the excessive shortage.
