State of Madhya Pradesh - Act
The Rules for Regulating the Use and Consumption of Ganja in a Prohibited Area, 1966
MADHYA PRADESH
India
India
The Rules for Regulating the Use and Consumption of Ganja in a Prohibited Area, 1966
Rule THE-RULES-FOR-REGULATING-THE-USE-AND-CONSUMPTION-OF-GANJA-IN-A-PROHIBITED-AREA-1966 of 1966
- Published on 15 June 1966
- Commenced on 15 June 1966
- [This is the version of this document from 15 June 1966.]
- [Note: The original publication document is not available and this content could not be verified.]
1.
The Rules may be called "The Rules for Regulating the Use and Consumption of Ganja in Prohibited Area, 1966".2.
They shall come into force in the areas in which the Madhya Pradesh Prohibition Act, 1938 (VII of 1938), is in force except in the Katni-Murwara Tahsil of Jabalpur District from the date of notification.Definitions. - In these rules -3.
4.
Any infringement of the above rules or conditions of the permit shall render the permit liable to cancellation and the permit-holder to prosecution under the Act.5.
The Collector shall have discretion to grant or refuse to grant a permit and his decision in the matter shall be final.Exemption6.
These rules shall not apply to the import, export and possession of Ganja upto the quantity prescribed as the limit of possession, by a bonafide railway traveller, for his own personal use while passing through a prohibited area.Note :- (1) Bonafide railway traveller means a person who is resident of any place where these rules are not in force and who bonafide proceeding from such area to another such area has in the ordinary course of his travel, to pass through any portion of the prohibited area and who in the course of such passing through does not make any halt at any place within the prohibited area except a temporary halt solely incidental to such travelling, e.g., for change of train.7.
The Collector may remove the name of any Medical Practitioner from the approved list after giving the person an opportunity to show cause.SealPermit for Possession of Ganja for personal Consumption1. Permit holder's name
2. Father's/husband's name
3. Nationality, Religion or caste
4. Apparent age
5. Address in full
6. Occupation
7. Quantity of Ganja recommended per week by the Approved Medical Practitioner
8. Name of ailment for which Ganja is required or whether Ganja is essential for the addicts health or for smoking
9. Personal Identification marks of the permit holder as verified by the Approved Medical Practitioner
10. Registration No. and date of the permit-holder (to be filled in by the Excise Authority.................)
Under Rule 3 (4) of the Madhya Pradesh Ganja Rules, 1966 and in consideration of the payment of fee of Rs the receipt of which is hereby acknowledged this permit is granted to.....................of........... mentioned above (hereinafter called "permit-holder") to possess, transport and consume Ganja subject to the following conditions, namely :-Conditions1. This permit shall remain in force from.............. to...........(both days inclusive).
2. The permit-holder as soon as possible present this permit before the Excise Inspector/Sub-Inspector of his circle or area for his countersignature and in any case not later than one month of the receipt of this permit.
3. The Ganja purchased under this permit shall be used solely for the personal consumption by the permit-holder and he is not entitled to transfer it to others.
4. The permit-holder shall not purchase during any week Ganja exceeding 6 grams provided that this quantity may be reduced during the currency of the permit. Ganja will be issued to the permit-holder in each week as under :-
| Period | Weekly quota | |
| 1st week from........................ | to | ....................................gr. |
| 2nd week from........................ | to | ....................................gr. |
| 3rd week from........................ | to | ....................................gr. |
| 4th week from........................ | to | ....................................gr. |
5. The permit-holder shall obtain his supplies of Ganja from Warehouse/Treasury or Sub-Treasury only. The permit-holder shall get the details of such purchase entered on the reverse of the permit by the officer issuing Ganja before he removes the Ganja purchased by him, from the premises.
6. The permit-holder shall credit the price of Ganja at such rate as may fixed from time to time in this behalf in a Treasury or Sub-Treasury and shall present the receipted Treasury challan to the officer-in-charge for issuing Ganja.
7. This permit, shall be personal and non-transfer and may be cancelled at any time by the Collector.
8. On breach of any of the above conditions or provisions of the M.P. Excise Act, 1915 or of any executive orders or instructions issued from time to time this permit shall be cancelled.
Signature or left thumb-impression of thepermit-holderSignature of the CollectorDate :Inspector/Sub Inspector.Excise Circle.Reverse of the PermitDetails of each purchase of Ganja made by the permit-holder| Date | Total Quantity of Ganja permitted to be purchasedin current month | Quantity of Ganja purchased |
| (1) | (2) | (3) |
| Total Quantity of Ganja purchased in the currentmonth, I, II, III, IV (Week) | Difference of columns (2) & (4) | Signature of Officer Incharge issuing Ganja |
| (4) | (5) | (6) |