(2)Passes. - For each consignment of ganja to be imported the importer shall obtain a pass from the Collector of the importing district in the prescribed form, authorizing import of ganja from the source of supply into a licensed warehouse in the district which is either a Government warehouse for which the importer pays such rent as may be fixed by the Collector or a private warehouse in respect of which the importer holds a licence granted by the Collector with the approval of the Excise Commissioner.The pass shall ordinarily be in force for one month from the date on which it is granted but the term may be established by the Collector of the importing district or the Superintendent of Excise of the exporting district.
