Section 1A in Punjab Intoxicants Licence and Sales Orders, 1956
1A. [ Notwithstanding anything contained in clause (4) of Order 1, the possession for oral consumption of Bhang or any admixture thereof is prohibited in the State with effect from the 1st April, 1965;] [Legislative Suppliment Part III dated 18-2-65]
Provided that the above prohibition shall not apply to bhang possessed by-(a)any person under a licence granted under -(i)The Punjab Supply and Sale of Bhang Rules, 1955;(ii)The Punjab Manufactured Drug 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 discharging 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.[Provided that the possession limit in respect of the serving and retired Defence Service Personnel shall be in accordance with the Army Orders.] [Legislative Supplement Part III 21.3.1989.]B - Periods for which Licences may be granted
