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] [Section 93] [Entire Act]

State of Odisha - Subsection

Section 93(2) in The Board's Excise Rules, 1965

(2)When the plants ripen and are fit for harvest, the officer-in-charge shall count them in the field and record the result of such counting in the relevant register. All Ganja plants cut for harvesting shall be counted at the time of cutting and be immediately conveyed in bundles to the Kharian under a permit in the prescribed form issued by the officer-in-charge.