97. Establishment of Central warehouse and appointment of staff.
(1)When the Commissioner considers it necessary, he may establish one or more Central Warehouse for Ganja and/or Bhang being supplied therefrom to the district warehouses.(2)A warehouse established under Sub-rule (1) may be managed departmentally or by any person to whom a licence is granted for the purpose, with the approval of the Commissioner and subject to the provisions of Rules 99 and 100, by the Collector of the district within which the warehouse is situated.(3)In either case mentioned in Sub-rule (2) the warehouse shall be accommodated in a Government building selected for the purpose by the Commissioner or the Collector in close proximity of the Treasury at a district headquarters, and when managed by a person licensed for the purpose under the said sub-rule, the rent of the building shall be paid by the person at a rate fixed by the Public Works Department.
