Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DELHI IMPORT AND POSSESSION OF CHARAS ORDERS CONTENTS 1. ORDER 2. ORDER DELHI IMPORT AND POSSESSION OF CHARAS ORDERS DELHI IMPORT AND POSSESSION OF CHARAS ORDERS 1. ORDER :- In exercise of the powers conferred by sub-section (a) of sub- section 17 and sub-section (4) of the Punjab Excise Act of 1914 as extended to the Union Territory of Delhi, the Lt. Governor is pleased to prohibit possession of charas or any preparation or admixture thereof in any quantity within the Union Territory of Delhi 2. ORDER :- In exercise of the powers conferred by sub-section (4) of section 24 of the Pujab Excise Act, 1914, as extended to the Union Territory of Delhi and all other powers enabling him in this behalf, the Lt. Governor is pleased to prohibit, with effect from 1st June, 1950 the import into Delhi or any part thereof and the admixture thereof or any substance obtained from the Indian Hemp Plant and use any substitute as charas by any person, notwithstanding anything contained in any rule or order made under the said Act