Section 976 in Rules under the United Provinces Excise Act, 1910
976. Conditions.
- The conditions on which supply contractors may import Ganja are :(1)Ganja shall be imported from any State of Union Territory in India as directed by the Excise Commissioner.(2)All import shall be under bond for payment of duty in Uttar Pradesh.(3)All import shall be by railway only.(4)All import shall be subject to all rules made by the authorities of the State or Union Territory from which export is made and to the rules prescribed in this Chapter in regard to bonded warehouses and to import, and such other rules as he may hereafter from time to time be made in this behalf.
