(1)The Collector of the district wherein a departmentally managed Central warehouse is situated shall, unless otherwise directed by the Commissioner in any case, provide the said Central warehouse with the required sets of scales and weights, steel trunks, boxes and other equipments necessary for the receipt, storage and issue of Ganja and/or Bhang in and from the Central were-house.(2)The accounts and registers in a Central warehouse shall be maintained correctly by the officer-in-charge.(3)For purposes of the Act and the rules and orders made thereunder, and subject to specific provisions thereof a Central warehouse shall, unless otherwise directed by the Commissioner in any case, function under the control and supervision of the Collector mentioned in Sub-rule (1).(4)Percentage of dryage in Ganja and/or Bhang stored in a Central warehouse during any year shall not exceed 1.5 per cent of the total quantity stored during the year and for any dryage in excess of this limit, the responsibility for such excess dryage shall be fixed-(a)in case of departmental management, on the officer-in-charge; and(b)in case of management by a person licensed under Sub-rule (2) of Rule 97, on such person.(5)Any dryage in excess of the limit specified in Sub-rule (4) may be written off by the Commissioner, if he is satisfied that such dryage has occurred due to natural causes.(6)Rules in Chapter VI relating to regulation of working in a warehouse for country spirit shall, so far as may be relevant, apply to the same of a Centra! warehouse for Ganja and/or Bhang.
