Section 307(b) in Rules under the United Provinces Excise Act, 1910
(b)Ganja and Bhang, if one of the variety and quality supplied to licensed vendors of the area, shall be made over to the supply contractor of hemp drugs for deposit in the nearest bonded warehouse. The price per seer payable by the contractor of ganja shall be less than the contractor price charged by him by Rs. 1 per seer and that for bhang shall be less than the contract price by 2 annas per seer.
