Section 3(4) in The Rules for Regulating the Use and Consumption of Ganja in a Prohibited Area, 1966
(4)If the Collector is satisfied, from the recommendation mentioned in sub-rule (3), that the Ganja recommended is necessary for I lie health of applicant he will register his name, and grant him a permit in the prescribed form specifying such quantity of the Ganja, as he may think sufficient but not more than 6 grams per week, and name of the Warehouse/Treasury or Sub Treasury from which the Ganja, may be purchased by the applicant.
