(1)Ganja may be cultivated and manufactured only under a licence granted by the Collector after prior approval of the Commissioner.(2)No licence fee shall be charged, but the licensee shall have to pay the entire cost of establishment of the excise staff entertained for guarding the field and for supervising the cultivation and manufacture of Ganja including double the travelling allowances of such staff to cover the cost of their joining the field and returning after the manufacture is over.
