Section 1001 in Rules under the United Provinces Excise Act, 1910
1001. Retail vend of Ganja and Bhang allowed under the surcharge and auction system, respectively.
(1)(i)Licences in Form I.D. 14 for the retail vend of Ganja to permit-holders only will be awarded in accordance with the rules relating to the surcharge system of licence fees. Ganja at such rate per seer as may from time to time be specified by the Excise Commissioner in consultation with the State Government (Rs. 200 per seer) will be supplied from bonded warehouses to persons selected as licensees who will pay the Government a surcharge (of Rs. 5) for every one-fourth seer of Ganja sold by them at a rate which may from time to time, be similarly specified by the Excise Commissioner. The retail rate for Ganja per tola shall, from time to time, be fixed by the Excise Commissioner (Rs. 3) per tola and Ganja should be sold, subject to prescribed conditions only to persons holding permits under paragraph 1028 of the Manual.(ii)Licences in Form I.D. 14-A for the retail vend of Bhang are granted under the auction system.(iii)The State Government has prohibited the sale of Charas throughout Uttar Pradesh.Note. - No sale of Charas is allowed in Uttar Pradesh.(2)Retail licensees shall be bound to observe the prescribed general conditions bindings on all licensees for the retail vend of intoxicants (Paragraphs 347, 348, 349 and 351 in Chapter VI) and the special conditions mentioned in licenses I.D. 14 or I.D. 14-A whichever is the case.Section L-Possession
