Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 153 in Assam Excise Rules, 1945

153. Export to Manipur.

- Ganja may be exported from an excise warehouse in the district of Sibsagar to Manipur on payment of duty, and on the production of a permit in triplicate (either general or special) from the Political Agent. Ganja will be issued on production of a challan showing the payment of duty payable under Chapter V of the Act. The quantity issued will be noted on the copies of the permit, one copy being returned to the exporter to accompany the consignment and one copy being sent to the Political Agent.Transport of ganja from one wholesale licensed warehouse to another -without pre-payment of duty