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State of Assam - Section

Section 159 in Assam Excise Rules, 1945

159. Warehouses for storage of ganja.

- Where there are warehouses provided by the Provincial Government or the Governor of Assam, as the case may be, the wholesale vendor must apply for a lease of one of them, and store therein all ganja purchased by him. Where there are no warehouses provided by the said Government or the Governor of Assam or where the accommodation in such warehouses is insufficient, the wholesale dealer may store his ganja in a private warehouse if the collector is satisfied by a personal inspection or by a report received from an officer deputed by him to inspect such warehouse, that the warehouse is in a situation convenient of access to Excise Officers, and so constructed that any ganja stored in it shall be perfectly secured against fraud or depredation.