Section 1A in Punjab Intoxicants Licence and Sales Orders, 1956
1A. [ [Legislative Supplement Part III dated 23.12.1981.]
Notwithstanding anything contained in clause (4) of Order I, the possession for oral consumption of Bhang or any admixture thereof is prohibited in the State with effect from the 1st April, 1965;Provided that the above prohibition shall not apply to bhang possessed by.(a)any person under a license granted under -(i)The Punjab Supply and Sale of Bhang Rules, 1955;(ii)The Punjab Manufactured Drugs Rules, 1959;(iii)The Medicinal and Toilet Preparation (Excise Duties) Act, 1955;(iv)any other law for the time being in force.(b)any officer of the Central or State Government while acting in the due discharged of his official duties;(c)any person requiring bhang for scientific purposes who has been issued a permit to transport bhang in Form H-21, prescribed under the Punjab Hemp Cultivation and Bhang Permit and Pass Rules, 1955].No. G.S.R. 32/P.A.I/14/Ss. 5, 6, 24 and 58/95. - Whereas in pursuance of the proviso to sub-section (3) of section 58 of the Punjab Excise Act, 1914, the State Government considers that the amendment in the Punjab Intoxicants Licence and Sale Orders, 1956, is required to be brought in force at once i.e. with effect from 1st April, 1995.Now, therefore, in exercise of the powers conferred by sections 5, 6, 24 and sub-sections (1) and (2) of Section 58 of the Punjab Excise Act, 1914, and all other powers enabling him in this behalf, the Governor of Haryana, hereby makes the following orders further to amend the Punjab Intoxicants Licence and Sale Orders, 1956, in their application to the State of Haryana, namely :-
