Section 931 in Rules under the United Provinces Excise Act, 1910
931.
(1)The contract supply system as applied to bhang. - The contract supply system for the supply of Bhang is in force throughout Uttar Pradesh. The rules governing its application are as follows :(1)The exclusive privilege of supplying Bhang at fixed rate to a particular tract is granted for a certain period to a contractor.(2)The contractor is selected as follows :(2)Selection of supply contractors. - Tenders in Form I. D-2 are invited vide notice in Form I. D-I for supply of Bhang at fixed rate, for the terms of the contract, at all the stated bonded warehouses in the area specified. These tenders are submitted for the orders of Government. The contract will ordinarily be awarded to the person or firm tendering at the lowest rate, but full power is reserved to accept such tender as may be deemed best in the public interest and to reject any of those received without reasons being assigned. In order to decide which is the lowest, the rate rendered it multiplied by the estimated consumption of Bhang within the area tendered for, and the multiple so obtained is taken to represent the value of the tender.No licence fees are imposed on the grant of these supply contracts, the object being to secure to the retail vendors of the contract area supply of Bhang at constant rates.The detailed conditions of the contracts are given in the form of licence (I.D. 3).Note. - Wholesale supply of Ganja. - Supply contractors whose tenders are finally accepted for wholesale supply of Bhang, shall be required to supply Ganja also to the Drugs, warehouses in their contract area. For this purpose, tenders will be submitted in such form and on such conditions as the Excise Commissioner may from time to time prescribe keeping in view the requirements of Ganja for sale to addicts on permits. Quantity needed would obviously not be large, nevertheless, all possible assistance will be given by the Excise Department to supply contractors selected for procuring Ganja from other States.(3)Arrangement of contract bonded warehouses. - The contractor is required to maintain, for the supply of the requirements of the retail vendors of the contract area, sufficient stock of Bhang at each bonded warehouse of the contract area.(4)Rates of supply to vendors. - The contractor is bound to sell Bhang to licensed retail vendors at all the bonded warehouses established in his contract area, at his contract rate per seer. The price does not include the duty prescribed for Bhang. The rates of duty prescribed from time to time will be found in Appendix B-IV.
