Section 19 in Rules under the United Provinces Excise Act, 1910
19. Sources of supply.
(1)The cultivation of the hemp plant is forbidden throughout Uttar Pradesh.(2)Bhang may be collected only under licence in Form I. D. 15 from the spontaneous clusters of the hemp plant in the districts of Saharanpur, Muzaffarnagar, Bijnor, Bareilly, Pilibhit, Nainital, Kheri, Bahraich, Gonda, Basti, Gorakhpur and Deoria.(3)Ganja is not allowed to be grown or cultivated in Uttar Pradesh. It may be imported from other States or Union Territories of India for supply to bonded warehouses in Uttar Pradesh.
