Section 2 in Assam Ganja and Bhang Prohibition Act, 1958
2. Definitions.
- In this Act unless there is anything repugnant in the subject or context-(1)"buy", with all its grammatical variations, means receipt for price paid in cash or kind, and includes any receipt by gift, loan or otherwise ;(2)"State Prohibition Council" means the body of a non-official residents of the State as may be constituted by the State Government by notification in the Official Gazette ;(2-i) "Prohibition Officer" means a person appointed under Section 18(3) of the Act;(3)"Ganja" means dried flowers, flowering or fruiting tops of the Indian Hemp Plant (Cannabis Sativa L.);(4)"Bhang" means leaves of the Indian Hemp plant (Cannabis Sativa L.) including such form known as Siddhi;(5)"Import" means to bring into any notified area otherwise than across a custom frontier defined by the Central Government;(6)"Manufacture" means every process, whether natural or artificial by which any ganja is produced or prepared ;(7)"Notified area" means an area notified under sub-section (2) of Section 1 of this Act ;(8)"Prescribed" means prescribed by rules made under this Act;(9)"Sell", with all its grammatical variations, means any transfer including transfer by a gift or a loan or otherwise ;(10)"Transports" means to move from one part to another of any notified area or from any notified area to another notified area.
