(14)"Intoxicating drug" means(i)[ the leaves, small stalks and flowering or fruiting tops of the hemp plant (cannabis Sativa) including all forms known as Bhang, Sidhi or Ganja]; [Substituted by Rajasthan Act No. 28 of 1961.](ii)charas, that is, the resin obtained from the [..] [Omitted by Rajasthan Act No. 28 of 1961.] hemp plant, which has not been submitted to any manipulations other than those necessary for packing and transport,(iii)any mixture, with or without neutral materials, of any of the above forms of intoxicatiing drug, or any drink prepared therefrom; and(iv)any other intoxicating or narcotic substance which the [State Government] [Substituted by Rajasthan Act No. 38 of 1957.] may declare, by notification in the [Official Gazette] [Substituted by Rajasthan Act No. 38 of 1957.], to be an intoxicating drug, such substance not being opium, coca leaf or a manufactured drug as defined in the [Dangerous Drugs Act, 1930 (Central Act II of 1930)]; [Substituted by Rajasthan Act No. 38 of 1957.]
