(7)[] [Re-numbered vide Orissa Gazette Notification No. 2101/30.3.1968.] Subject to the provisions of the foregoing clauses :(a)no confiscated intoxicant exceeding in quantity the limit of its retail sale under Section 5 shall be sold to a person other than a holder of licence under the Act, to sell such intoxicant.(b)when shortage of Ganja [or Bhang] [Added vide Orissa Gazette Notification No. 1225X-XV-16/81/1 3.3.1981.] is apprehended in the Central Ganja [or Bhang] [Added vide Orissa Gazette Notification No. 1225X-XV-16/81/1 3.3.1981.] Gola, Board may by special order require that any non-duty-paid Ganja [or Bhang] [Added vide Orissa Gazette Notification No. 1225X-XV-16/81/1 3.3.1981.] otherwise liable for destruction shall, instead of being destroyed, be despatched, to the Central Ganja [or Bhang] [Added vide Orissa Gazette Notification No. 1225X-XV-16/81/1 3.3.1981.] Gola for sale in specified areas and within a specified period to be specified by the Board in the said special order and in determining the issue price to be paid by the retail vendors the cost price of the Ganja [or Bhang] [Added vide Orissa Gazette Notification No. 1225X-XV-16/81/1 3.3.1981.] shall be deemed to be the same as for Ganja [or Bhang] [Added vide Orissa Gazette Notification No. 1225X-XV-16/81/1 3.3.1981.] purchased from licensed cultivators for the year.(c)confiscated non-duty-paid Ganja [or Bhang] [Added vide Orissa Gazette Notification No. 1225X-XV-16/81/1 3.3.1981.] received in the Central Ganja [or Bhang] [Added vide Orissa Gazette Notification No. 1225X-XV-16/81/1 3.3.1981.] Gola and found fit for use after examination by an officer authorised for the purpose by the Commissioner shall be issued under the special permission of the Commissioner to any district warehouse for being issued to retail vendors in a compact area, and while granting such permission, the Commissioner shall specify the procedure for payment of duty leviable under Section 27 and the same for payment of the issue price fixed by him in each case and direct that the sale of such Ganja [or Bhang] [Added vide Orissa Gazette Notification No. 1225X-XV-16/81/1 3.3.1981.] shall be completed within a specified time-limit after expiry of which such Ganja [or Bhang] [Added vide Orissa Gazette Notification No. 1225X-XV-16/81/1 3.3.1981.] shall be destroyed under Rule 135 or Rule 136, as the case may be.
