Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 100 in The Board's Excise Rules, 1965

100. Conditions for grant of licence.

- Before a licence is granted under Sub-rule (2) of Rule 97 to any person for management of a Central Warehouse the following conditions shall be satisfied namely:
(1)The Commissioner shall issue notices in due time specifying, the type and types of Ganja which is or are to be received from the field or from any other source in the Central warehouse and is to be supplied therefrom to the district warehouses calling for tenders on or before a date fixed for the purpose from persons intending to so supply Ganja and/or Bhang.
(2)Tenders in sealed covers superscribed Tender for supply of Ganja from the Central warehouse at 'shall be submitted' by registered post to the Collector of the district wherein such warehouse is situated, so as to reach him on or before the due date by the person of persons intending to so supply Ganja or Bhang.
(3)The tender petition shall contain the following particulars:
(i)Name, address, profession and solvency of the applicant;
(ii)his previous experience in management of any such warehouse; and
(iii)the rate of issue price at which he will be able to supply Ganja and/or Bhang from the Central warehouse to the district warehouses.
(4)On receipt of the tenders, the Collector shall forward the tender a in the sealed covers, with his remarks on the solvency and antecedents of the applicant, so as to reach the Commissioner before the date fixed by him for the purpose.
(5)On receipt of the tenders, the Commissioner shall open the sealed covers in presence of each applicant or his, authorised agent, if he is present, and select the applicant he thinks fit.
(6)If there be a single tender, the propriety of the rate of issue price quoted therein shall be examined or fresh tenders may, if possible, be invited after such examination, and if there be more than one tenders the lowest tender may be accepted subject to a consideration of the solvency and antecedents of the applicant in all cases.
(7)The licenses shall provide the scales, weights, steel trunks, boxes and other equipments as may be required for the receipt, storage, and issue of Ganja and/or Bhang in and from the Central warehouse as well as the furniture and other articles to be used in office by the officer-in-charge.