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[Cites 0, Cited by 0] [Section 93C] [Entire Act]

State of Bihar - Subsection

Section 93C(1) in Rules Framed by Board of Revenue under section 90

(1)The cultivation, manufacture, storage and issue of ganja shall be carried on under the direct control of the Superintendent of Excise, Bhagalpur and the Superintendent of Excise-in-Charge ganja cultivation under the general supervision of the Collector of Bhagalpur. The Superintendent of Excise-in-Charge ganja cultivation shall be in charge of the operations in ganja field, from 15th November to 30th April. Before 15th November and after 30th April, the Superintendent of Excise, Bhagalpur, shall be in charge of the operations.]