Section 3(6) in The Rules for Regulating the Use and Consumption of Ganja in a Prohibited Area, 1966
(6)The permit shall include the right to transport the Ganja upto the permitted quantity from the Warehouse/Treasury or Sub-Treasury' to the premises in which the permit-holder resides. Any change in the permanent address of the permit-holder shall at once be communicated by him to the Collector.
