Section 93C(14) in Rules Framed by Board of Revenue under section 90
(14)The licensee shall construct by the 15th November, as many machans (watch towers) and put up as many strong lights as may be considered necessary by the Superintendent of Excise for the proper watching of field and the khalihan. If the licensee fails to make arrangements for the requisite number of lights, the Superintendent of Excise-in-Charge ganja cultivation shall make suitable arrangements for lights through outside agency at the cost of the licensee.
