Section 930 in Rules under the United Provinces Excise Act, 1910
930.
The nature and uses of the three hemp drugs, charas, ganja and Bhang, and the sources from which these drugs can be obtained have been generally described in paragraphs 14 to 20 of Chapter I of this Manual. For the purposes of import from and exports to places outside India, these drugs as dangerous drugs as defined by the Dangerous Drugs Act. Extracts and tinctures prepared from them are dangerous drugs for all purposes. Rules under the Dangerous Drugs Act framed by the Government of India and the State Government, will be found in Volume III. The manufacture of medicinal and toilet preparations, not containing alcohol, but containing Indian Hemp excluding medicinal hemp is, however, governed by the medicinal and Toilet Preparations (Excise Duties) Act, 1955 and the Medicinal and Toilet Preparation Rules, 1956 framed thereunder which are incorporated in Volume IV of the Manual.
