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State of Uttar Pradesh - Section

Section 998 in Rules under the United Provinces Excise Act, 1910

998. Transport of hemp drugs through the State.

- The transport of hemp drugs despatched under a pass issued by an officer duly authorised in this behalf from any place beyond the limits of Uttar Pradesh to any other place beyond the said limits under the following conditions ;
(1)That the transport shall be as far as possible by railway only and by the most direct route which shall be specified in the pass.
(2)That each package shall be securely packed and sealed and that bulk shall not be broken during transit.
(3)That the pass shall be valid only for a period specified therein; that the consignment shall be conveyed only by the route specified in the pass; and that the package or packages containing the drugs shall in no case be retained in the possession of the consignor or any other person during transit by rail but shall be declared as such drugs, and regularly booked under the bye-laws of the railway accepting them relating to goods or parcel traffic.
(4)That except as provided in clause (5) following the consignment shall not be delivered up by the railway authorities to any person whatsoever during its transit through Uttar Pradesh.
(5)That the Collector of any district-through which a consignment passes may by order addressed to the Traffic Manager, direct the detention either of specified consignment or generally of all consignments of intoxicating drugs to enable him to examine the same with respect of due observance of these rules, and that on receipt of such an order the railway administration shall afford all reasonable facilities to the Collector or to any officer deputed by him by order in writing for the making of such examination and shall detain such consignment or consignments until the Collector orders their release.
(6)That if a consignment while not on the railway is conveyed through any district of Uttar Pradesh, a copy of the pass shall be forwarded by the issuing officer to the Collector of such district.Section XLIX-Vend of Ganja and BhangI-Wholesale Vend