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[Cites 0, Cited by 0] [Section 93C] [Entire Act]

State of Bihar - Subsection

Section 93C(29) in Rules Framed by Board of Revenue under section 90

(29)The licensee shall be bound to deliver the entire quantity of ganja and the seeds obtained in course of manufacture of ganja on or before the 30th March. Failure to do so shall render him liable to pay the cost of retaining the supervision staff beyond the 30th March, and also to penalty equal to the amount of such cost.Note. - The seeds obtained in course of manufacture of ganja at the Chapter or sieving at the gola shall be kept in the Provincial Gola in wire netting covered boxes and shall be disposed of in such manner as the Commissioner of Excise may direct.