Section 3 in Assam Ganja and Bhang Prohibition Act, 1958
3. Prohibition.
- No person shall-(a)cultivate, collect or sell the Indian Hemp plant (Cannabis Sativa L.) ; or(b)collect ganja or bhang from the Indian Hemp plant (Cannabis Sativa L); or(c)import, transport, manufacture, sell and buy ganja or bhang ; or(d)possess or consume ganja or bhang ; or(e)use or keep implement or apparatus for the manufacture or consumption of ganja or bhang.
