(5)The tender application shall contain the following particulars, namely:-(i)the plot or survey numbers of the land proposed for cultivation of Ganja, its area, the village, post office, police-station and district in or under which it is situate;(ii)the name and address of the landowner and his relationship with the applicant;(iii)name, address and solvency of the applicant;(iv)details showing facilities of communication to the field during the monsoons and fair weather ; and(v)the yield of Ganja expected from the field and the cost price per quintal on delivery at the central warehouse or such other place as may be specified in the notice.
