Allow Cookies!
By using our website, you agree to the use of cookies
The Himachal Pradesh High Court has directed the state government to decide over the licensing of cultivation of medicinal and industrial cannabis.
The order was passed by the division bench comprising of Justice Surya Kant and Justice Sandeep Sharma, while deliberation on the plea submitted by Advocate Deven Khanna for allowing non-narcotic use of cannabis in Himachal Pradesh.
Furthermore, the petitioner demands that the government should define industrial hemp-based on the percentage of THC and also the legalization of cultivation and possession of industrial and medical hemp by creating an advisory commission or board.
Petitioner seeks the direction of the court for formulating a policy for licensing the growth of commercial and medical help.
In July 2018, the neighboring state of Uttarakhand licensed commercial cultivation of hemp crop and also the license was granted by the government to the cultivators of hemp crops. Moreover, it also granted the license to the Indian Industrial Hemp Association (IIHA), which is a non-profit organization. IIHA promotes industrial applications of hemp, to grow the fiber over 1,000 hectares, on a pilot basis.
Moreover, in the last September, the constitutional court of South Africa had decriminalized private, personal use of cannabis.
86540
103860
630
114
59824