Section 990 in Rules under the United Provinces Excise Act, 1910
990.
Transport of Ganja or Bhang from one bonded warehouse to another is governed by the provisions of paragraph 988 except that-(1) the permit referred to in clause (b) of the paragraph shall be granted by the Excise Inspector in-charge of the bonded warehouses to which the Ganja or Bhang has to be transported, (2) that the pass mentioned in clause (c) by the Inspector incharge of the warehouse from which the Ganja or Bhang is to be removed, and (3) that the quantity in which such transport is permissible shall be regulated by the Excise Commissioner.
