THE PUNJAB HEMP CULTIVATION AND BHANG PERMIT AND PASS RULES, 1955

Rule - 1.

The expression "Import" in the rules shall mean inter-State import and the expression "export" shall mean inter-State export.

Rule - 2.

 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.

Rule - 3.

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]

Rule - 4.

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.

Rule - 5.

 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.

Rule - 6.

(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.

Rule - 7. Export of Bhang.--

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.

Rule - 8.

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.

Rule - 9. Transport of Bhang.--

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.

Rule - 10.

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.