Section 8(7) in Bihar and Orissa Excise Rules, 1919
(7)[ Such recognized medicinal preparations as contained any hemp drugs in a very small proportion and as may be notified from time to time by the Provincial Government-from the provisions of the Act relating to import, transport, export, possession and sale, provided only by means other than that of the post.] [This is now covered by Medicinal & Toilet Preparation (E.D.) Act, 1955 and its Rules.]Note. - The executive instructions of the Government of India, require the previous sanction of the Government of India to be obtained by the Local Government.The notifications of the Government of Bengal, No. 715-S.R., dated the 25th November 1909 (published on pages 1710-1717, Part I of the Calcutta Gazette of the 1st December 1909) and No. 490- S.R., dated the 20th November, 1911 (Published on pages 1586-1587, part I of the Calcutta Gazette of the 22nd idem), as subsequently amended, are hereby cancelled.
