Section 6 in The U.P. Setlement of Shops for Retail Sale of Bhang Rules 1988
6.
A licence for retail sale of Bhang shall abide by the prescribed general conditions binding on all licences for retail vend of intoxicants (paragraphs 347, 348, 349 and 351 in Chapter VI of Excise Manual, Volume I) and the special conditions mentioned in the licence.Licence for the Retail Sale of Bhang Under Fixed Fee SystemRegister No.LocalityName of licence holderName of SalesmanExact description of the licensed premises (with boundaries).North.SouthEastWest.Licence for retail sale of bhang is hereby granted ........................................................... at .................... in district of from.............................. to March 31, 19 subject to the following special and general conditions, the infraction of any of which or a conviction for any offence under the Excise or Narcotic Drugs and Psychotropic Substances Laws shall render the licensee liable to the cancellation of his licence and forfeiture of his security deposits in addition to any penalties imposed under the above laws.
