101. Licensing and management of district warehouse.
(1)District warehouses for supply of Ganja and/or Bhang to retail vendors in the respective districts may be established at any district or sub-divisional headquarters as may be considered necessary by the Collector under prior approval of the Commissioner.(2)The Collector shall grant the licence for a district warehouse, subject to the provision of Sub-rule (4).(3)Sub-rule (2) and Sub-rule (3) of Rule 97 and Rule 99 shall mutates mutandis apply to the district warehouses.(4)Mutatis mutandis, the conditions for grant of a licence for a Central warehouse as specified in Rule 100 shall apply to the same matter in respect of a district warehouse, and the powers of the Commissioner mentioned under the said rule shall be exercised in respect of a district warehouse by the Collector.(5)A Sub-Inspector as the officer-in-charge of a district ware- house and the constables to assist him there shall be posted to such warehouse by the Superintendent of the district.
