(a)Transit allowance for the actual loss of poppy straw caused by loading, unloading, handling etc. during transit shall be allowed at the rate mentioned in sub-rule (b) or (c) given below. The basis of computation shall be the actual quantity of poppy straw transported or exported.(b)For all transports within district i.e. from cultivator's storage place/P.S. II. A licensee to a P.S. II licensee, from an additional godown to its principal godown, from a P.S. II licensee to a PS. II/P.S. Ill licensee, the maximum limit of wastage shall be one per cent.(c)For all transports of poppy straw outside the district or exports thereof, the permissible limits of wastage shall be two per cent.(d)In case of any deficiency in excess of the limit prescribed under sub-rule (b) or (c) above, the licensing authority may impose penally at a rate not exceeding Rs. Ten per kilogram on such excess wastages. In addition, he may cancel the licence or compound the breach of these sub-rules in lieu of such cancellation.]
