(13)"excisable article" means-(a)any alcoholic liquor for human consumption;(b)an intoxicating drug [or hemp] [These words were added, by Bombay 22 of 1960, Section 2(f).];(c)opium;(d)[ other narcotic drugs and narcotics which the State Government may by notification in the Official Gazette, declare to be an excisable article] [This clause was substituted for clauses (d) and (e), by Bombay 22 of 1960, Section 2(f).];
