Section 939 in Rules under the United Provinces Excise Act, 1910
939. All hemp drugs to be stored in bonded warehouses.
- All hemp drugs to be supplied by a supply contractor must be deposited direct into a hemp drugs bonded warehouses. Such bonded warehouses are ordinarily situated in the same buildings as those at present provided for the supply of country spirit under the contract system. The bonded warehouses situated at Allahabad, Varanasi, Lucknow, Bareilly, Agra and Saharanpur may also be utilized for the purpose of storage and issue of hemp drugs to other bonded warehouses. Where the accommodation at a bonded warehouse is insufficient for the storage of a sufficient quantity of Bhang to meet the requirements of a contractor, he must provide and maintain, at his own expense, private warehouses at places and in buildings approved by the Collector for the purpose convenient of access to officer of the Excise Department and so constructed that the Bhang stored therein shall be secured against fraud and depredation. A private warehouse shall be deemed a contract bonded warehouse for the purpose of these paragraphs, but it shall only be used for the storage of Bhang required for issue to the warehouses of the contract area or to other contract bonded warehouses. All issues to licensed vendors shall be made at the warehouses provided by Government.
