- Subject to the provision in Rule 159, every licensee of a ganja warehouse shall maintain at each warehouse such minimum stock of ganja as may, from time to time, be fixed by the Excise Commissioner and notified by him in writing to the licensee. If and whenever the stock shall fall below the prescribed minimum, the licensee shall forthwith make up the same to the prescribed minimum. The licensee shall be liable to pay the Collector on demand the sum required to compensate any licensed vendor or vendors for any loss which he or they may have incurred owing to the failure of the licensee to maintain an adequate stock of ganja, and also the sum required to compensate the Provincial Government or the Governor of Assam for any loss of Government revenue incurred owing to such failure. The amount of such compensation shall be fixed by the Collector or, in the event of objection on the part of the licensee to the amounts so fixed, by the Excise Commissioner.
