Section 24 in Rules under the United Provinces Excise Act, 1910
24.
The term "dangerous drugs" is defined in Section 2 (h) of the [Dangerous Drugs Act, 1930.] [The Dangerous Drugs Act, 1930 now repealed by the N.D.P.S. Act, 1985.] The following table shows the classification of the various forms of dangerous drugs :The cultivation of the coca plant is totally prohibited (except on behalf of Government). The cultivation of the poppy and the manufacture of opium are regulated by rules framed by the Government of India under the [Dangerous Drugs Act.] [The Dangerous Drugs Act, 1930 now repealed by the N.D.P.S. Act, 1985.] The Central Government has also made rules relating to import, export and transhipment across the customs barrier of all dangerous drugs except prepared opium. The export, import, transhipment and sale of prepared opium are totally prohibited under Section 4 (c) of the [Dangerous Drugs Act, 1930.] [The Dangerous Drugs Act, 1930 now repealed by the N.D.P.S. Act, 1985.] Prepared opium can be manufactured and possessed only by a registered opium smoker who is allowed to manufacture it from opium lawfully obtained by him under a permit for his own private consumption.Transactions in hemp other than those covered by the [Dangerous Drugs Act, 1930,] [The Dangerous Drugs Act, 1930 now repealed by the N.D.P.S. Act, 1985.] are regulated by the U. P. Excise Act (IV of 1910) and rules made thereunder by the State Government. Transactions in opium are similarly regulated by the [Opium Act (Act I of 1878)] [The Opium Act, 1878 now repealed by the N.D.P.S. Act, 1985.] and rules made thereunder by the State Government.Coca derivatives, medicinal hemp and opium derivatives except prepared opium, can be obtained for medicinal purposes only. The State Government is empowered to make [rules] [Detailed rules will be found in Volume III of Excise Manual.] relating to inter-provincial dealing in these drugs and to regulate the sale, transport and possession of these drugs (Section 8 of [Dangerous Drugs Act] [The Dangerous Drugs Act, 1930 now repealed by the N.D.P.S. Act, 1985.]).
