The Government of California has signed, Assembly Bill AB-45, into law which will regulate industrial hemp products, removing restrictions on the sale of dietary supplements, food, beverages, cosmetics, and pet foods that include industrial hemp or cannabinoids, extracts, or derivatives of industrial hemp.

 

Key highlights of the law are:

  • The new legislation sets new registration process, under the State Department of Public Health, for hemp manufacturers who produce specified products that include industrial hemp or who produce raw hemp extract, as defined, including requirements for testing and labelling on products.
  • Ingestible CBD products – including dietary supplements and food – and topical CBD products made in compliance with this law will be legal for retail sale without restriction in California.
  • The legislation allows for the sale of inhalable hemp products; however, the sale of these inhalable products is prohibited until the passage of legislation that would establish a tax on inhalable hemp products.

 


*Tanvi Singh, Editorial Assistant has reported this brief.

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