Section 1(4) in Punjab Import and Possession of Charas Orders, 1955
(4)Punjab Government Notification No. 266-E &T-50/559,dated the 10th February, 1950.The import into the State [Haryana] [Substituted for 'Punjab' vide Haryana Notification No. GSR51/PA1/14/Ss. 17, 24 and 59/Amd/71 dated 4.6.1971.] and possession of any quantity of classes or any preparation or admixture thereof or of any substance obtained from the Indian hemp plant and used as a substitute for charas by any person within [Haryana] [Substituted for 'Punjab' vide Haryana Notification No. GSR55/PA1/14/Ss. 17, 24 and 59/Amd/71 dated 4.6.1971.] is prohibited.
