19. Import in excess of legal limit of possession.
- The import of [bhang] [Substituted by Notification No. B-1-52-89-CT-VSR, dated 25-3-1991.] unless in the personal possession of the importer and in [quantity] [Substituted by Notification No. B-1-52-89-CT-VSR, dated 25-3-1991.] not exceeding [that] [Substituted by Notification No. B-1-52-89-CT-VSR, dated 25-3-1991.] which may be possessed without a licence, is prohibited except on behalf of the State Government.
