(d)on intoxicating drugs manufactured, cultivated or collected,-(i)by a rate charged upon the quantity manufactured under a license granted in respect of the provisions of section 13, clause (a), or issued for sale from a warehouse established, authorized or continued under this Act, or(ii)by [a rate assessed on the area covered by, or on the quantity or outturn of, the crop cultivated or collected, under,] [Substituted by section 13 of the Bengal Excise (Amendment) Act, 1914 (Bengal Act No. 7 of 1914) for the words and brackets an acreage rate levied on the cultivation or collection of the hemp plant (Cannabis saliva) under.] a license granted in respect of the provisions of section 13, clause (b) or clause (c);
