The expression "Import"
in the rules shall mean inter-State import and the expression
"export" shall mean inter-State export. In these
rules unless a contrary intention appears from the subjects or context:- "Special licence" means
a granted free of duty under the rules hereinafter following. The Collector concerned may grant
a special licence in form H. 17 for the cultivation of hemp plant to the Manager
or head for the time being-of a temple, Dharamsala or similar religious
institution in connection with which such cultivation has hitherto been usual,
in the following Districts:- (1) Hissar (2) Rohtak (3) Gurgaon (4) [-][1] A special licence shall be granted
subject, to the following conditions:- (a) That
applicant for the special licence is the head or Manger for the time being of a
temple, Dharamsala or similar religious institution in connection with which
such cultivation; (b) That the
land on which the applicant proposes to cultivate the hemp plant is attached to
or belong to the temple, Dharamsala or other religious institution of which he
is head or the manager; (c) That such
cultivation shall be limited to an area of land, sufficient to grow enough of
the hemp plant, for the purpose specified in the condition next following; and
such area shall not in any case, without the sanction of the Financial Commissioner
exceed [0.10 Hectares (one quarter of an acre)][2] ; (d) The
intoxicating drugs produced or prepared from the hemp plant so cultivated shall
not be used for any purpose other than for consumption by the licensee and the
members of his house-hold, and the attendants of, or visitor to, the temple
Dharamsala or other similar institution of which he is the heard or Manager; (e) That
neither the hemp plant so cultivated, nor any intoxicating drug produced or
prepared therefrom, or any portion thereof, shall be bartered or sold. Subject to the provisions
of these rules, the Collector may in his discretion, by order in writing either
grant or refuse to grant, any application made for a special licence. (1) A special
licence granted under these rules shall continues in force until either- (a) the
holder becomes insane or dies; (b) the
holder relinquishes charge, or is removed from the charge of the temple
Daramsala or similar religious institution in respect of which it was granted:
or (c) it is
revoked by the Collector. (2) The
Collector may at any time revoke any special license for any breach of its
condition or any other sufficient reason. Any person licensed to sell Bhang
by wholesale in [Haryana][3] wishing
to export Bhang to any person licensed to sell Bhang in any other state Union
Territory may apply in form H. 22 to the Collector concerned for an export
in-bond pass in form H.23. The application form H.22 shall be accompanied by a
permit from the competent authority of the state of Union Territory of
destination authorising the removal of Bhang from [Haryana][4] into
such state or Union Territory. The Collector may in his discretion
by order in writing either refuse the application or grant an export-in-bond
pass in form H.23. Any licensed vender if Bhang in
[Haryana][5]wishing
to transport Bhang to any other District in [Haryana][6] apply
in form H.22 to the Collector concerned for a transport pass and the Collector
may after levying the duty payable grant a transport pass in form H.24. The
application in form 1-1.22 shall be accompanied by a permit in form H.24. Every export and transport pass
granted shall prescribe a route to be followed by the consignment covered by
the pass, and shall be issued subject to the following conditions:- (a) The
packages of Bhang coverd by the pass shall not be opened nor shall bulk be
broken, during the transit. (b) The
packages of Bhang shall be taken direct to the office of destination, named in
the pass or if such office be named then to the headquarters' office of the
District of destination (if any) named in the pass and shall there be handed
over along with the copy of the pass in possession of the exporter or
transporter to the Officer-in-charge of such office. (c) In case
of export-in-bond the licensed vender exporting Bhang to any other State or
Union Territory shall produce to the Collector or other authorised officer
issuing the passes in form 1-1.23 within a reasonable time, a certificate from
the authorised officer of the State of destination, who issued the permit, that
the packages of Bhang covered by the export-in-bond pass in form H.23 have reached
the destination in full and checked thereby that officer. Failing this the
licensed vendor in [Haryana][7] shall
be liable to be charged duty on the quantity of Bhang thus exported by him, at
the rate prevalent in [Haryana][8]under
the orders of the Financial Commissioner. [1] (5) Ludhiana., (6)
Ferozepore. and (7) Amritsar. omitted by Haryana Notification No. GSR58/PA
I/14/Ss. 34(1) and 59/Amd/71 dated 4.6.1971. [2] Substituted vide Punjab
Excise and Taxation Commissioner's Notification No. 2-X.S.111, dated the 21st
February/5th May, 1962. [3] Substituted
for "Punjab" by Haryana Notification No. GSR58/PAI/14/Ss. 34(1) and
59/Amd/7I dated 4.6.1971. [4] Substituted
for "Punjab" by Haryana Notification No. GSR58/PAI/14/Ss. 34(1) and
59/Amd/7I dated 4.6.1971. [5] Substituted
for "Punjab" by Haryana Notification No. GSR58/PAI/14/Ss. 34(1) and
59/Amd/7I dated 4.6.1971. [6] Substituted
for "Punjab" by Haryana Notification No. GSR58/PAI/14/Ss. 34(1) and
59/Amd/7I dated 4.6.1971. [7] Substituted
for "Punjab" by Haryana Notification No. GSR58/PAI/14/Ss. 34(1) and
59/Amd/7I dated 4.6.1971. [8] Substituted
for "Punjab" by Haryana Notification No. GSR58/PAI/14/Ss. 34(1) and
59/Amd/7I dated 4.6.1971.THE PUNJAB HEMP CULTIVATION AND
BHANG PERMIT AND PASS RULES, 1955