(k)[ "import" with its grammatical variations and cognate expressions means to bring into the State from the rest of India or from any place outside India;] [Substituted by Amendment Act 20 of 2001.](kk)[ "Indian made foreign liquor" means brandy, whisky, gin, rum, [vodka] [Inserted by Amendment Act 11 of 1973.], milk punch, wines or beer manufactured in India and such other liquor as may be declared by the Government as Indian made foreign liquor;](i)the leaves, small stalks and flowering on fruiting top, of the Indian hemp plant;(ii)bhang, siddi or ganja;(iii)charas, that is to say, the resin obtained from the Indian hemp plant, which has not been submitted to any manipulation, other than those necessary for packing and transport; or(iv)coca leaf, that is to say, the leaf of coca plant (which means the plant of any species of the genus erythroxylon), except a leaf from which all ecgonine, cocaine and any other ecgonine alkaloids have been removed;(v)Coca derivative, that is to say,-(kkk)[ "intoxicating drug" means- [Clause 'kkk' originally inserted by the Amendment Act 11 of 1973, which was subsequently substituted by the Amendment Act 9 of 1981.]
