Section 2(13) in The Bihar and Orissa Excise Act, 1915
(13)["intoxicating drug"] [Substituted by the Dangerous Drugs Act, 11 of 1930.] means -(i)the leaves, small stalks and flowering or fruiting tops of the Indian hemp plant (Cannabis Sativa L.), including all forms known as bhang, siddhi, or ganja;(ii)charas, that is the resin obtained from the hemp plant, which has not been submitted to any manipulations other than those necessary for packing and transport;(iii)any mixture, with or without neutral materials of any of the above forms intoxicating drugs, or any drink prepared therefrom; and(iv)any other intoxicating or narcotic substance which the [State Government] [Substituted by A.L.O. 1950.] may by notification [deciare to be an intoxicating drug, such substance not being opium, coca leaf or a manufactured drug, as defined in Section 12 of the Dangerous Drugs Act, 11 of 1930;] [For Notification See L.S.R.& O., Volume I, Part VII.]
