[x x x] [Rule 26, omitted by Notification No. B-1-52-89-CT-VSR dated 25-3-1991.]Form H.D. 1Special permit to possess or transport [Bhang] [Substituted by Notification No. B-1-52-89-CT-VSR, dated 25-3-1991.] in excess of the limit prescribed, for the purpose of manufacturing bona fide medicinal [and toilet] [Inserted by Notification No. 3570-B-1-(43)-1983-VSR, dated 12-8-1986.] preparations.Under Rule II of the Ganja and Bhang Rules, special permit is granted to.......son of..........caste........resident of for the possession of [bhang] [Substituted by Notification No. B-1 -52-89-CT-VSR, dated 25-3-1991.] for the purpose of manufacturing bona fide medicinal [and toilet] [Inserted by Notification No. 3570-B-1-(43)-1983-VSR, dated 12-8-1986.] preparations.This permit is current for days and is subject to following conditions :-Conditions
