(23)"Intoxicating drugs" means-(a)[ Ganja, that is, the flowering or fruiting tops of the cannabis plant (excluding the seeds and leaves when not accompanied by the tops), by whatever name they may be called;] [Substituted by Gujarat Act No. 9 of 2017, dated 16.3.2017.](b)[ charas, that is, the separated resin whether crude or purified obtained from cannabis plant] [This clause was inserted by Bombay 22 of 1960, Section 2(h).];;(c)any mixture, with or without neutral materials of any of the above forms of intoxicating drug, or any drink prepared therefrom; [****] [The word 'and' was deleted by Bombay 26 of 1952, Section 2 (2)(a).](d)[ any other intoxicating or narcotic drug or substance together with every preparation or admixture of the same which the State Government may by notification in the Official Gazette, declare to be an intoxicating drug for the purposes of the Act, such drug, substance, preparation or admixture, not being opium, coca leaf or a manufactured drug as defined in section 2 of the Dangerous Drugs Act, 1930 (II of 1920);] [Clause (d) was substituted for the original clause with the proviso, by Bombay 26 of 1952, Section 2 (2)(b).][(23-A) "Laththa" means spurious liquor, which contains methanol or any other poisonous substances, which may cause harmful or injurious effects to the human body or death of a person.] [Inserted by Gujarat Act No. 29 of 2011, dated 1.12.2011.]
