Section 953 in Rules under the United Provinces Excise Act, 1910
953. Destruction of drugs unfit for consumption.
- If the Excise Inspector in-charge considers any Ganja or Bhang stored in the bonded warehouse to be bad, he shall abstain from issuing it. Samples shall be taken in the presence of the supply contractor or his agent and shall be submitted immediately, with a report to the Assistant Excise Commissioner, who, if he agrees with the opinion of the Inspector, shall send the sample of Ganja and Bhang to the Chemical Examiner to the Uttar Pradesh Government, Agra for examination and report.If the Chemical Examiner's report shows the sample to be of good quality the Assistant Excise Commissioner shall forthwith order issue of the suspected stock. If the sample is pronounced by the Chemical Examiner to be unfit for consumption, the Assistant Excise Commissioner shall call upon the supply contractor to show cause why the stock from which the sample was taken should not be destroyed. If he fails to show cause or if the causes advanced by him are clearly insufficient the stock shall be ordered to be destroyed by the Assistant Excise Commissioner in his own presence. In cases of doubt, he shall report the matter to the Excise Commissioner whose orders shall be final.
