Section 3(12) in The Rules for Regulating the Use and Consumption of Ganja in a Prohibited Area, 1966
(12)The Warehouse/Treasury or Sub-Treasury Officer shall record under his signature on the back of the permit, the date and quantity of Ganja supplied each time, and the supply shall be so made that the quantity fixed for a week not exceeded :Provided that in special cases, the Local Excise Officer may, on an application made in this behalf and for reasons to be recorded in writing allow the supply of Ganja to the applicant, upto two week's quantity.Explanation. - 'Week' means a period of seven days from any day of the week.
