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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(13) in The Punjab Excise Act, 1914

(13)Intoxicating drugs. - "intoxicating drugs" mean.
(i)the leaves, small stalks and flowering or fruiting tops of the Indian hemp plant (Canabis Sativa L.) including all forms known as bhang, siddhi or ganja.
(ii)Charas, that is the resin, obtained from the Indian hemp plant, which has not been submitted to any manipulations other than those necessary for packing and transport.
(iii)any mixture with or without natural materials of any of the above forms of intoxicating drug or any drink prepared there from ; and
(iv)any other intoxicating or narocatic substance which the State Government may by notification declare to be an intoxicating drug such substance not being opium coca leaf, or a manufactured drug as defined in Section 2 of the Dangerous Drugs Act, 1930.
[(13-A) Lahan. - "Lahan" means any solution made from any kind of gur or molasses or both: [Added by Punjab Act 36 of 1973.]
(i)to which a fermentation agent has been added to promote fermentation; or
(ii)which has undergone the process of fermention; and from which spirit can be obtain by distillation; and]