(8)" intoxicating drug " means-(i)the leaves, small stalks And flowering or fruiting tops of the Indian hemp plant (Cannabis savita L.) including all forms known as bhang, siddhi or ganja;(ii)charas, that is, the resin obtained from the Indian hemp plant, which has not been,submitted to any manipulations other than those necessary for packing and transport ;(iii)any mixture, with or without neutral materials, of any of the above forms of intoxicating drug, or any drink prepared therefrom; and(iv)any other intoxicating or narcotic substance which the [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government may, by notification, declare to be an intoxicating drug, such substance not being opium, coca leaf, or a manufactured drug, as defined in section 2 of the Dangerous Drugs Central Act, 1930 (Central Act II of 1930).
