Section 2(41) in The Bihar Prohibition And Excise Act, 2016
(41)"intoxicating drug" means -(i)the leaves, small stalks and flowering or fruiting tops of the Indian hempplant (Cannabis Sativa L) including all forms known as bhang, siddhi or ganja(ii)charas, that is, the resin obtained from the hemp plant, which has not been submitted to any manipulations other than those necessary for packing and transport;(iii)any mixture, with or without neutral materials, of any of the above forms of intoxicating drug, or any drink prepared there from; and(iv)any other intoxicating or narcotic substance which the State Government may, by notification, declare to be an intoxicating drug, such substance not being opium, cocoaleaf or a manufactured drug, as defined in section 2 of the Narcotic drugsand Psychotropic substances Act, 1985 (61 of 1985);
