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 93] [Entire Act]

State of Odisha - Subsection

Section 93(19) in The Board's Excise Rules, 1965

(19)All Ganja manufactured, after the curing mentioned in Sub-rule (16) during any day shall, within the course of that day, be carefully and thoroughly winnowed and cleaned by the cultivator for elimination of twigs and stalks and then weighed and taken to store by the officer-in-charge for storage, the result of such weighment being at the same time recorded by the said officer in the relevant register.