Section 963 in Rules under the United Provinces Excise Act, 1910
963. Supply of hemp drugs to Garhwal and Almora districts.
- Sealed packets of Ganja of four chhataks or 233.276 grams each and of Bhang of one seer or 0.93310 kilograms each sufficient for the requirements of a year shall be supplied by the supply contractor of drugs from the bonded warehouse at Najibabad and Haldwani, respectively, at his own cost for storage at the Lansdowne and Pauri sub-treasuries of the Garhwal District and Almora and Ranikhet sub-treasuries of the Almora district for issue to licensed vendors on payment of duty and price.The work of issue and of maintenance of accounts shall be entrusted to an official of the tahsil selected by the district officer of Almora or Garhwal, as the case may be.Packets shall be issued to licensed vendors without being opened in any case, and no refund shall be claimable on account of shortage by dryage.Paragraphs 949 to 970 governing maintenance of accounts, issue to vendors, payment of price to supply contractor and submission of returns of issues, etc., shall so far as may be, apply to issues from the aforesaid sub-treasuries.Note. - Supplies of Ganja and Bhang required for Tehri-Garhwal District shall similarly be made from Roorkee warehouse to Narendra Nagar treasury.
