94. Despatch of manufactured Ganja to the Central Warehouse or Gola and adjudging Ganja.
(1)The officer-in-charge shall immediately on completion of storage, inform the Superintendent who shall, on physical verification of the said stock, arrange or its despatch to the Central Warehouse or such other place as may have been determined by the Commissioner, on such date, by such means and under such escort as may be specified in that behalf by the Commissioner.(2)The entire stock of Ganja shall be weighed and then packed and sealed in the presence of the Superintendent, the officer-in-charge, and the cultivator or his agent, in steel trunks supplied by the Commissioner at the cost of the cultivator and transported at the cost of the cultivator and under a pass in the prescribed form granted for the purpose by the officer-in-charge.(3)The Ganja received in the Central Warehouse or such other place as may have been specified by the Commissioner shall be examined by the Deputy Commissioner of Excise [and/or Additional Commissioner of Excise] [Inserted vide Orissa Gazette Extraordinary No 1620/8.11.1982.] who will be the Adjudging Officer for the purpose, such examination being made in the presence of the cultivator or his agent, and with the assistance of the Superintendent of Excise of the district.(4)An appeal against the order of the Adjudging Officer under Sub-rule (3) shall lie to the Commissioner when preferred by the cultivator within seven days from the date of such order.
