Section 14 in Rules under the United Provinces Excise Act, 1910
14. Intoxicating drugs.
- Intoxicating drugs are defined in Section 3 (12) of the Excise Act as amended by the [Dangerous Drugs Act, 1930] [The Dangerous Drugs Act, 1930 now repealed by the N.D.P.S. Act, 1985.] and include at present-(1)Ganja,(2)Charas, and(3)Bhang, and any mixture of these three hemp drugs with or without neutral materials.
