Section 43(2) in Rules under the United Provinces Excise Act, 1910
(2)The possession of charas by any person in any quantity whatsoever is prohibited through Uttar Pradesh, vide Government Notification No. 663-E/XIII, dated July 31, 1946, published in Uttar Pradesh Gazette, dated August 3, 1946/Part I-A, page 267.Section VII-Definition
