Section 93C(16) in Rules Framed by Board of Revenue under section 90
(16)The licensee shall deposit with the Collector by the 31st July, a sum calculated on the area of the field at [Rs. 1000] [Substituted by Notification No. 23-13/77-1 dated 4.8.1977.] per acre as cost for maintaining the Excise staff actually entertained in the field for supervision of the cultivation and manufacture of ganja including double the travelling allowance admissible in case of transfer for coming to the field so as to cover the cost of their joining the post and going back after the manufacturing season is over. The leave and pensionary charges of the permanent staff deputed to the fields will be recovered from the licensee. Cost of articles of contingency required for the use of the staff as provided by the Superintendent of Excise will also be paid by the licensee. The amount will be finally adjusted at the end of the season or within such time as may be fixed by the Excise Commissioner when any amount due from the licensee will be realised from him or any amount in excess of the expenditure will be refunded to him.
