Section 2(18) in The Karnataka Prohibition Act, 1961
(18)“intoxicating drugs” means,-(i)the leaves, small stalks and flowering or fruiting tops of the Indian hemp plant (Cannabis Sativa or Indica) including all forms known as bhang, siddi or ganja;(ii)charas, that is, the resin obtained from the Indian hemp plant, which has not been submitted to any manipulations other than those necessary for packing and transport;(iii)any other intoxicating or narcotic drug or substance, which the State Government may, by notification, declare to be an intoxicating drug, for the purposes of this Act, such drug or substance not being opium, cocoa leaf or manufactured drug, as defined in section 2 of the Dangerous Drugs Act, 1930 (Central Act 2 of 1930);(iv)any mixture with or without neutral materials of any of the above forms of intoxicating drug or any drink prepared therefrom;
