Section 933 in Rules under the United Provinces Excise Act, 1910
933. Restrictions on the import and manufacture of hemp drugs.
(1)The cultivation of the hemp plant is prohibited throughout Uttar Pradesh.Note. - The district of Almora, Garhwal and Naini Tal (excluding the Tarai and Bhabar) have been exempted from the provisions of Section 17 (1) (b) of the Act. The cultivation of the hemp plant is, therefore, permitted in those areas. They have not however, been exempted from the provisions of Section 17 (1) (c) of the Act. Hemp drug can, therefore, not be prepared from the hemp plant so cultivated.(2)Save as provided in paragraph 972 as the import for personal use the import of Bhang into Uttar Pradesh is prohibited.(3)The manufacture or preparation of Ganja or Charas is prohibited throughout Uttar Pradesh.(4)The import of Charas into Uttar Pradesh in any quantity, whatsoever, is prohibited.
