Section 6 in The Rules for Regulating the Use and Consumption of Ganja in a Prohibited Area, 1966
6.
These rules shall not apply to the import, export and possession of Ganja upto the quantity prescribed as the limit of possession, by a bonafide railway traveller, for his own personal use while passing through a prohibited area.Note :- (1) Bonafide railway traveller means a person who is resident of any place where these rules are not in force and who bonafide proceeding from such area to another such area has in the ordinary course of his travel, to pass through any portion of the prohibited area and who in the course of such passing through does not make any halt at any place within the prohibited area except a temporary halt solely incidental to such travelling, e.g., for change of train.(2)The terms "bonafide railway traveller", excludes tourists, businessmen, officials and the like, who in ordinary parlance, are styled "travellers" but who should be deemed to be temporary residents within the prohibited area.Miscellaneous
