Section 1 in Rules under the United Provinces Excise Act, 1910
1. Scope of the subject.
- In Uttar Pradesh the Department of Excise is controlled by the Governor. It includes the administration of the laws and rules relating to-(a)liquor;(b)hemp drugs (and other drugs declared to be intoxicating drugs);(c)the possession and sale of opium, and medicinal preparations of opium;(d)the control and ultimate suppression of opium smoking;(e)all drugs declared to be manufactured drugs under the [Dangerous Drugs Act, 1930] [The Dangerous Drugs Act, 1930 now repealed by the N.D.P.S. Act, 1985.];(f)the control and distribution of molasses;(g)the production and distribution of power alcohol;(h)the levy of tax on the retail sales of motor spirit under the U. P. Sales of Motor Spirit Taxation Act, 1939, as amended by the Amending Act of 1957; and(i)medicinal and toilet preparations containing alcohol, opium, Indian hemp, or other narcotic drug or narcotic.
