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[Cites 0, Cited by 0] [Section 137(7)] [Section 137] [Entire Act]

State of Odisha - Subsection

Section 137(7)(c) in The Board's Excise Rules, 1965

(c)confiscated non-duty-paid Ganja [or Bhang] [Added vide Orissa Gazette Notification No. 1225X-XV-16/81/1 3.3.1981.] received in the Central Ganja [or Bhang] [Added vide Orissa Gazette Notification No. 1225X-XV-16/81/1 3.3.1981.] Gola and found fit for use after examination by an officer authorised for the purpose by the Commissioner shall be issued under the special permission of the Commissioner to any district warehouse for being issued to retail vendors in a compact area, and while granting such permission, the Commissioner shall specify the procedure for payment of duty leviable under Section 27 and the same for payment of the issue price fixed by him in each case and direct that the sale of such Ganja [or Bhang] [Added vide Orissa Gazette Notification No. 1225X-XV-16/81/1 3.3.1981.] shall be completed within a specified time-limit after expiry of which such Ganja [or Bhang] [Added vide Orissa Gazette Notification No. 1225X-XV-16/81/1 3.3.1981.] shall be destroyed under Rule 135 or Rule 136, as the case may be.