Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Odisha - Subsection

Section 89(6) in The Board's Excise Rules, 1965

(6)The Collector shall, on receipt of the map and the endorsement of the applicant, enquire into his antecedents, solvency, rights in the land proposed to be applied to the cultivation of Ganja, facilities of communication to the field during the monsoons and fair weather, and shall submit a report to the Commissioner on these points as well as on the advisability of entrusting the cultivation of Ganja to the applicant. The Collector shall ensure that his report reaches the Commissioner sufficiently before the date fixed or opening of the tender.