(17)"intoxicating drug" means,-(i)the leaves, small stalk and flowering or fruiting tops of the Indian hemp plant including all forms known as bhang, siddi or ganja;(ii)charas, that is, the resin obtained from the Indian 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 intoxicating drug or any drink prepared therefrom; and(iv)any other intoxicating or narcotic substance which the State Government may, by notification, declare to be an intoxicating drug, such substance not being opium, coca leaf or manufactured drug as defined under section 2 of the Dangerous Drugs Act, 1930 (Central Act 2 of 1930);[( 17A) "Joint commissioner of Excise" means a Joint Commissioner of Excise appointed under section 4A] [Inserted by Act 21 of 1998 w.e.f. 28-5-1998]
