Section 26 in Rules under the United Provinces Excise Act, 1910
26. Morphia, cocaine and other manufactured drugs governed by Dangerous Drugs Act.
- Rules relating to cocaine, morphine and other manufactured drugs (see paragraph 24 supra) are made under the Dangerous Drugs Act, 1930, and offences relating to such drugs are punishable under the penal sections of the [Dangerous Drugs Act, 1930.] [The Dangerous Drugs Act, 1930 now repealed by the N.D.P.S. Act, 1985.]
