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State of Madhya Pradesh - Section

Section 10 in The Rules for Regulating the Use and Consumption of Ganja in a Prohibited Area, 1966

10. Registration No. and date of the permit-holder (to be filled in by the Excise Authority.................)

Under Rule 3 (4) of the Madhya Pradesh Ganja Rules, 1966 and in consideration of the payment of fee of Rs the receipt of which is hereby acknowledged this permit is granted to.....................of........... mentioned above (hereinafter called "permit-holder") to possess, transport and consume Ganja subject to the following conditions, namely :-Conditions