Section 1(4) in Punjab Import and Possession of Charas Orders, 1955
(4)Punjab Government Notification No. 266-E &T-50/559,dated the 10th February, 1950.The import into the State Punjab and possession of any quantity of classes or any preparation or admixture thereof or of any substance obtained from the Indian hemp plant and used as a substitute for charas by any person within Punjab is prohibited.
