Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(p) in The Assam Excise Act, 2000

(p)"intoxicating drug" means-
(i)the leaves, small stalks or flowering or fruiting tops of the Indian hemp plant (Cannabis Saliva L) including all forms known as bhang; sidhi 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 paching and transport;
(iii)any mixture with or without natural materials, or any of the above forms of intoxicating drugs, or any drink prepared therefrom, and
(iv)any other intoxicating or narcotic substance which the State Government may, by notification, declare to be an intoxicating drug, such substance not being opium, coca leaf, or manufactured drug, as defined in the Narcotic Drugs and Psychotropic Substances Act, 1985 (Central Act 61 of 1985);