(13)[ Intoxicating drugs. - "intoxicating drugs" mean. [Substituted for the old clause by India Act 2 of 1930, Schedule II.](i)the leaves, small stalks and flowering or fruiting tops of the Indian hemp plant (Canabis Sativa L.) including all forms known as bhang, siddhi 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 mixture with or without natural materials of any of the above forms of intoxicating drug or any drink prepared therefrom ; and(iv)any other intoxicating or narocatic substance which the [State] Government may by notification declare to be an intoxicating drug such substance not being opium coca leaf, or a manufactured drug as defined in Section 2 of the Dangerous Drugs Act, 1930.]
