Section 1 in Punjab Import and Possession of Charas Orders, 1955
1.
These orders may be called the Punjab Import and Possession of Charas Orders, 1955, and shall come into force at once.The following notifications are hereby cancelled -(1)Punjab Government Notification No. 4870-EX, dated the 13th November, 1935.(2)Punjab Government Notification No. 4305-EX, dated the 16th October, 1937.(3)Punjab Government Notification No. 214-EX, dated the 13th January, 1939.(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.
