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[Cites 0, Cited by 0] [Section 146] [Entire Act]

State of Nagaland - Subsection

Section 146(iv) in Nagaland Excise Rules

(iv)Such deficiency shall be calculated on the total weight of ganja in each consignment and not on the weight in each bag or chest, compared with the entries in the pass. Should there be any incharge of weight, the full quantity delivered, including such increase shall be entered in the stock registers. The presence of dust or foreign matter, and complaints regarding the quality or weight or delay in the supply of ganga, or of damage thereto in transit, should at once be reported to the Superintendent of Excise of the source of supply.