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[Cites 0, Cited by 0] [Section 141] [Entire Act]

State of Nagaland - Subsection

Section 141(5) in Nagaland Excise Rules

(5)Procedure to be followed on receipt at destination. - The ganja shall be brought by the route mentioned in the pass and shall on arrival in Nagaland be taken direct and with all reasonable despatch to the licensed warehouse mentioned in the pass. Ganja shall then be presented with the pass to the Superintendent of Excise or such other officer, as may be authorised by the Deputy Commissioner to examine, weigh and store the ganja on arrival.