Section 93C(36) in Rules Framed by Board of Revenue under section 90
(36)All ganja declared to be not of the standard quality shall be liable to destruction at the cost of the licensee who shall not be entitled to any compensation therefor provided that if it adjudged to be fit for use though not of the standard quality, the licensee may be permitted to keep it for sale at such discount as may be fixed in this behalf by the adjudging officer. The destruction of ganja shall be effected in the presence of an officer deputed in this behalf by the Collector within 15 days from the adjudging officer's decision or if the licensee prefers an appeal within 7 days from the date on which orders on appeal are communicated to him. During the interval between the adjudging officer's decision and the destruction, the ganja shall be kept in a secured place under the joint control of the licensee and the Superintendent of Excise.
