(1)The rate of duty levied is prescribed in Order 31.(2)The import, export and transport of ganja is governed by Excise Rules 150 to 156.(3)The storage of ganja warehouses is regulated by Excise Rules 157 to 164.(4)The limit of retail sale is prescribed in Order 3.(5)The fees for retail vend of ganja are regulated by Excise Rule 242.(6)The retail price is fixed by Excise Rule 306.(7)The fee for a pass for wholesale import or transport of ganja is fixed by Excise Rule 264.(8)The destruction of ganja found unfit for use is regulated by Excise Rule 347.(9)The disposal of confiscated ganja is regulated by Excise Rule 350 et seq.(10)The licence for wholesale vend of ganja is issued in Form No. 1 of Schedule XXXI (Section IV-Hemp Drug).(11)The licence for retail vend of ganja is issued in Form No. 3 of Schedule XXXI.(12)The pass for the wholesale import of ganja referred to in Excise Rule 152 (2) is issued in Form No. 10 of Schedule XXXI.
