Section 275 in Rules under the United Provinces Excise Act, 1910
275. Offences transferred from the Excise Act to the Dangerous Drugs.
- [(1) The following classes of cases governed prior to 1930 by the Excise Act, 1910 are now triable under the Dangerous Drugs Act, 1930] [The Dangerous Drugs Act, 1930 now repealed by the N.D.P.S. Act, 1985.]:(a)All offences relating to cocaine and allied drugs;(b)All offences, relating to medical hemp, i.e. essences and tinctures of hemp other than in respect of manufacture; and(c)All offences relating to import into and export from India of hemp drugs.Note. - Supplementary instructions regarding these offences will be found in Exdse Manual,- Volume Iii.(2)Offences transferred from the Excise Act to the Medicinal and Toilet Preparations (Excise Duties) Act, 1955. - Cases governed prior to April, 1937 by the Excise Act, 1910, relating to the manufacture of medicinal and toilet preparations containing alcohol, or Indian hemp are now triable under the Medicinal and Toilet Preparations (Excise Duties) Act, 1955.
