Section 1002 in Rules under the United Provinces Excise Act, 1910
1002.
(1)The possession in any quantity whatsoever, of Ganja and Bhang which has not been lawfully manufactured or obtained lawfully is prohibited throughout Uttar Pradesh.Note. - The possession of Charas in any quantity whatsoever is totally prohibited in Uttar Pradesh.(2)Limit of possession and retail sale of Bhang. - The possession of Bhang in excess of the quantity prescribed in Rule 40 as the limit of sale by retail is prohibited by Section 20 of the Excise Act, save under a permit.Note. - The possession of Ganja, in any quantity whatsoever save by permit-holders to the extent specified in their permits, is prohibited in Uttar Pradesh.
