Section 120 in Rules under the United Provinces Excise Act, 1910
120. Vigilance over hemp plant where collection of wild hemp is permitted.
- In the districts where the collection of wild hemp is permitted care should be taken that villagers do not water, manure or otherwise cultivate hemp plants which may have been of spontaneous growth to start with. The existence of such plants in cultivated field is evidence of the fact that they have been intentionally preserved.
