Section 988 in Rules under the United Provinces Excise Act, 1910
988. Transport of bhang under bond to bonded warehouses.
- Transport of Bhang under bond to bonded warehouses is permitted, in consignments of not less than 25 seers, at a time from the districts referred to in paragraph 935. Such transport shall be made only by supply contractors of hemp drugs and under the following conditions :(a)The contractor shall execute a bond for subsequent payment of duty in favour of the Collector of the district in which the warehouse where the Bhang is to be deposited is situated.(b)He shall obtain a permit in Form I.D. 11 from the Collector or the District Excise Officer of the district within or to which Bhang is to be transported.(c)He shall obtain a pass, from the Collector, or Officer specially appointed in that behalf, of the district within or from which the Bhang is to be transported.(d)Transport shall be by rail only and on condition that all the costs and risks attendant to transport shall be borne by the transporter.
