Section 41(1)(a) in The United Provinces Excise Act, 1910
(a)regulating the manufacture, supply, storage or sale of any intoxicant including-(i)the erection, alteration, repair, inspection, supervision, management and control of any place for the manufacture, supply, storage or sale of such article and the fittings, implements and apparatus to be maintained therein;(ii)the cultivation of the hemp plant (Cannabis Sativa);(iii)the collection of portions of the hemp plant (Cannabis Sativa) from which any intoxicating drug can be manufactured and the manufacture of any intoxicating drug therefrom;