Section 982 in Rules under the United Provinces Excise Act, 1910
982.
(1)No Ganja, shall be exported to any other State or Union Territory in India unless it is sent direct from a bonded warehouse.(2)Bhang may be exported to places in India from a bonded warehouse or from a place of storage in district mentioned in paragraph 935, provided it is purchased from a supply contractor holding licences in Forms I.D. 15 and ID. 16.Note. - Export of charas from Uttar Pradesh is totally prohibited.
