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State of Manipur - Section

Section 159 in Manipur Excise Rules, 1962

159. Warehouses for storage of ganja.

- Where there are warehouses provided by the Government the wholesale vendor must apply for a lease of one of them and store therein all ganja purchased by him. Where there are no warehouse provided by the said Government or where the accommodation in such warehouses is insufficient, the wholesale dealer may store his ganja in a private warehouse, if the Collector is satisfied, by a personal inspection or by a report received from any officer deputed by him to inspect such warehouse, that the warehouse is in a situation convenient to access to Excise Officer, and so constructed that any ganja stored in it shall be perfectly secured against fraud or depredation