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[Cites 0, Cited by 1] [Section 2] [Entire Act]

Bengal Presidency - Subsection

Section 2(13) in Bengal Excise Act, 1909

(13)[ "intoxicating drug" 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 or Siddhii but excluding Ganja, Charas and any mixture, with or without neutral material, of any of the above forms of intoxication drug, or any drink prepared therefrom within the meaning of section 2 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (61 of 1985);
(ii)any other intoxicating or narcotic substance or any fermenting agent which the State Government may specify in this behalf by notification, such substance or agent not being narcotic drug or psychotropic substance as defined in section 2 of the Narcotic Drugs and Psychotropic Substances Act, 1985;]