Section 3(5) in The Rules for Regulating the Use and Consumption of Ganja in a Prohibited Area, 1966
(5)The permit shall be issued in triplicate, one copy w ill be given to the applicant, the second shall be sent to the Warehouse Officer or Treasury Officer or Sub-Treasury Officer as the case may be, and the third will be retained for record in the District Excise Office. A list of such permit-holders shall be sent to the Excise Officers concerned of the prohibited area.
