Rules Regulating the Wastage in Transit, Issue and Storage of Hemp Drugs in a Warehouse, 1959

The Rules Regulating the Wastage in Transit, Issue and Storage of Hemp Drugs in a Warehouse, 1959

Published vide Notification No. F. 326(5/6) Ex. 4404, dated 12-9-1959

RJ870

In exercise of the powers conferred by clause (b) of Section 42 of the Rajasthan Excise Act, 1950 (Act No. 2 of 1950), the Excise Commissioner, with the previous sanction of the State Government does hereby make the following rules relating to the wastage in transit, issue and storage of hemp drugs in a warehouse,-

1. Verification of stocks.- On the last working day of every calendar month, after all transactions for the day are over, the warehouse incharge shall after verifying the stock of drugs in the warehouse proceed to close the accounts of the month. The actual stock should consist of the unopened bags and packages standing as unopened in the prescribed register and the quantity remaining in any bag or package from which issues are being made. The incharge shall verify the stock by comparison of entries opposite the unopened bags and packages in the said register with the entries on the card attached to the bags and packages.
2. Wastage defined.- (a) Transit wastage.- Means the loss in gross weight during the period beginning from the despatch of the drugs till their weighments on arrival at the warehouse of destination.

(b) Issue wastage. - Means the loss in net weight during the period beginning with the opening of the package or bags for issue till the contents of that package or bags are exhausted.

(c) Storage wastage. - Means the loss in gross weight during the period beginning with the arrival of the drugs in the warehouse till the weighment of the drugs for issue.

3. Allowances for wastage.- The allowances for wastage may be allowed as under:-

Note. - The wastage would be allowable only on actual weighment and will not be deducted on sales as a matter of course.

4. Procedure when wastage exceeds the permissible limit.- (a) If there is any excess wastage than the one fixed in Rule 3 above, a report along with the reasons thereof shall be submitted by the warehouse-in-charge in every monthly wastage statement, to the Assistant Commissioner of the district concerned, who will enquire into the matter and submit the same along with his comments to the Deputy Commissioner of the division for necessary order, provided that when such wastage are higher than the permissible limit enumerated in sub-rule 3 by 1.0% the matter shall be reported by the Deputy Commissioner to the Excise Commissioner for necessary orders who shall decide it under the financial powers delegated to him in such cases.

(b) Increase in weight. - If there be any increase in weight, such increase should be entered into the register meant for this purpose and full details shall be reported through proper channel to the Deputy Commissioner.