Rules Regarding Sale of Ganja, 1951
Published vide Notification No. C-108, dated 27-9-1951
RJ446
[Section 42(e)(iii)]
In exercise of the powers conferred by sub-clause (iii) of clause (e) of Section 42 of the Rajasthan Excise Act, 1950, the Excise Commissioner, with the previous sanction of Government is pleased to make the following rules, namely:-
- No hemp drugs retail licensee shall Ganja in Rajasthan for a price in excess of Rs. 1/4/- per tola.
This shall take effect from the 1st October, 1951.
