- Ganja may be imported on Government Account or by licensed wholesale vendors of ganja from such places as ordered by the Commissioner and under the following conditions:(1)In case of licensed wholesale vendors the importer shall execute a bond, which may either be a general bond in respect of imports to be made from time to time or a special bond in respect of any specific consignment, in the prescribed form in favour of the Collector of the importing district binding himself, his heir, successors, and assigns within a specified time to pay to the Collector of their importing district.(a)the duty imposed under Section 27; and(b)if on arrival of ganja at its destination, any deficiency in quantity (as compared with the quantity received at the source of supply) is found, a duty not exceeding double the duty at the rate imposed by the State Government under Section 27 :Provided that the whole, or any portion of such duty may be remitted should the Commissioner hold such deficiency to be caused on account of dryage due to natural causes; and(c)on failure to lodge ganja in a licensed warehouse in the importing district within a reasonable time from the date of its receipt at the source of supply, a sum equal to the duty on the entire quantity of ganja not so lodged.(2)For each consignment of ganja to be imported, the importer shall obtain a pass from the Collector of the importing district in the prescribed form authorising import of ganja from the source of supply fixed by the Commissioner into a departmentally managed warehouse or a licensed warehouse in the district which is either a Government warehouse for which the importer pays such rent as may be fixed by the Collector or a private warehouse in respect of which the importer holds a licence granted by the Collector with the approval of the Commissioner.(3)The pass shall be in force for the period mentioned in the pass but the term may be extended by the Collector of the importing district.(4)The Collector issuing the import pass shall forward two copies thereof to the Superintendent of the exporting district noting on them the fact of the execution of the bond by the importer.(5)The importer or his authorised agent shall present such pass to the Superintendent of the exporting district and obtain on it the written permission of that officer to purchase ganja.(6)He shall further comply with the rules that may be in force in the State of export regulating the taking of ganja out of that State and also such instructions in conformity therewith as he may receive from the Superintendent of the exporting district.(7)The ganja shall be brought by the route mentioned in the pass and shall, on arrival in Orissa be taken direct and with all reasonable despatch to the licensed warehouse mentioned in the pass.(8)It shall then be presented with the pass to the Superintendent or such other officer as may be authorised by the Superintendent to examine, weigh and store the ganja on arrival.(9)If brought by rail, the consignment shall be duly insured.(10)The consignment shall be weighed at the railway station before a clear receipt is given for the consignment. If brought by any means of transport other than by rail, it shall be weighed at the point of destination and the luggage ticket or the money receipt issued by the transporting concern indicating the exact weight of the consignment and the freight paid thereof shall be obtained. In all cases such receipts or tickets shall be produced with pass for verification in the warehouse.(11)In case of deficiency noticed in weight from the quantity dispatched, the shortage should be noted on the railway receipt.B. Transport
