Section 1003 in Rules under the United Provinces Excise Act, 1910
1003. Special permits for Bhang how granted.
- (Rule 27). Persons requiring Bhang in excess of the prescribed limit must submit to one of the officers empowered under paragraph 58 an application bearing a court-fee stamp of the value of twenty-five naye paise stating-(1) the occasion which renders the purchase necessary, (2) the quantity required and the date on which it is to be purchased, (3) the Bhang vendor from whom the purchase is to be made, and (4) the locality where the Bhang is to be consumed.Such officer may grant a permit in duplicate in Form G-30, one copy of which shall be presented at the shop and after the sale returned by the vendor to the officer who granted it. The duplicate shall remain with the consignment in its transit from the shop to the place of consumption, and then be returned by the holder to the officer who granted it.
