Section 21 in Assam Ganja and Bhang Prohibition Act, 1958
21. Permits.
- Notwithstanding anything contained in this Act, the State Government may prescribe the conditions under which permits may be issued for-(a)cultivation, collection or sale of the Indian Hemp plant (Cannabis Sativa L.);(b)import, transport, manufacture, sale, possession or use of bhang; and(c)use or keeping of any implement or apparatus for the manufacture of Bhang for social, religious, medicinal and scientific purposes.
