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Contents
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Sections
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Particulars
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Chapter I
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Preliminary
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1
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Short
title, extent and commencement
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2
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Definitions
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3
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Power
to add to or omit from the list of psychotropic substances.
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Chapter II
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Authorities And
Officers
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4
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Central
Government to take measures for preventing and combating abuse of and illicit
traffic in narcotic drugs, etc.
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5
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Officers
of Central Government.
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6
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The
Narcotic Drugs and Psychotropic Substances Consultative Committee.
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7
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Officers
of State Government.
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Chapter IIA
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National Fund For
Control Of Drug Abuse
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7A
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National
Fund for Control of Drug Abuse
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7B
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Annual
report of activities financed under the Fund.
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Chapter III
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Prohibition, Control
And Regulation
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8
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Prohibition
of certain operations
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9
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Power
of Central Government to permit, control and regulate.
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9A
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Power
to control and regulate controlled substances.
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10
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Power
of State Government to permit, control and regulate.
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11
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Narcotic
drugs and psychotropic substances, etc., not liable to distress or attachment
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12
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Restrictions
over external dealings in narcotic drugs and psychotropic substances.
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13
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Special
provisions relating to coca plant and coca leaves for use in the preparation
of flavoring agent
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14
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Special
provision relating to cannabis.
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Chapter IV
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Offences And
Penalties
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15
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Punishment
for contravention in relation to poppy straw.
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16
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Punishment
for contravention in relation to coca plant and coca leaves.
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17
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Punishment
for contravention in relation to prepared opium.
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18
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Punishment
for contravention in relation to opium poppy and opium.
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19
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Punishment
for embezzlement of opium by cultivator.
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20
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Punishment
for contravention in relation to cannabis plant and cannabis.
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21
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Punishment
for contravention in relation to manufactured drugs and preparations.
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22
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Punishment
for contravention in relation to psychotropic substances.
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23
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Punishment
for illegal import into India, export from India or transhipment of narcotic
drugs and psychotropic substances.
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24
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Punishment
for external dealings in narcotic drugs and psychotropic substances in
contravention of section 12.
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25
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Punishment
for allowing premises, etc., to be used for commission of an offence.
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25A
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Punishment
for contravention of orders made under section 9A.
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26
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Punishment
for certain acts by licensee or his servants.
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27
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Punishment
for illegal possession in small quantity for personal consumption of any narcotic
drug or psychotropic substance or consumption of such drug or substance.
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27A
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Punishment
for financing illicit traffic and harboring offenders
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28
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Punishment
for attempts to commit offences.
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29
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Punishment
for abetment and criminal conspiracy.
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30
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Preparation.
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31
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Enhanced
punishment for certain offences after previous conviction.
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31A
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Death
penalty for certain offences after previous conviction
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32
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Punishment
for offence for which no punishment is provided.
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32A
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No
suspension, remission or commutation in any sentence awarded under this Act.
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33
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Application
of section 360 of the Code of Criminal Procedure, 1973 and of the Probation
of Offenders Act, 1958.
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34
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Security
for abstaining from commission of offence.
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35
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Presumption
of culpable mental state.
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36
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Constitution
of Special Courts
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36A
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Offences
triable by Special Courts
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36B
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Appeal
and revision
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36C
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Application
of Code to proceedings before a Special Court.
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36D
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Transitional
provisions
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37
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Offences
to be cognizable and non-bailable
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38
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Offences
by companies.
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39
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Power
of court to release certain offenders on probation.
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40
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Power
of court to publish names, place of business, etc., of certain offenders.
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Chapter V
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Procedure
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41
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Power
to issue warrant and authorization.
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42
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Power
of entry, search, seizure and arrest without warrant or authorization.
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43
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Power
of seizure and arrest in public places.
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44
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Power
of entry, search, seizure and arrest in offences relating to coca plant,
opium poppy and cannabis plant.
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45
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Procedure
where seizure of goods liable to confiscation not practicable.
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46
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Duty
of land holder to give information of illegal cultivation.
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47
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Duty
of certain officers to give information of illegal cultivation.
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48
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Power
of attachment of crop illegally cultivated.
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49
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Power
to stop and search conveyance.
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50
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Conditions
under which search of persons shall be conducted.
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51
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Provisions
of the Code of Criminal Procedure, 1973 to apply to warrants, arrests,
searches and seizures.
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52
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Disposal
of persons arrested and articles seized.
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52A
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Disposal
of seized narcotic drugs and psychotropic substances.
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53
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Power
to invest officers of certain departments with powers of an officer-in-charge
of a police station.
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53A
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Relevancy
of statements under certain circumstances
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54
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Presumption
from possession of illicit articles.
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55
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Police
to take charge of articles seized and delivered.
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56
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Obligation
of officers to assist each other.
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57
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Report
of arrest and seizure.
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58
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Punishment
for vexatious entry, search, seizure or arrest.
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59
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Failure
of officer in duty or his connivance at the contravention of the provisions
of this Act.
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60
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Liability
of illicit drugs, substances, plants, articles and conveyances to
confiscation.
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61
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Confiscation
of goods used for concealing illicit drugs or substances.
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62
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Confiscation
of sale proceeds of illicit drugs or substances.
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63
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Procedure
in making confiscations.
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64
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Power
to tender immunity from prosecution.
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64A
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Immunity
from prosecution to addicts volunteering for treatment
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66
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Presumption
as to documents in certain cases.
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67
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Power
to call for information, etc.
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68
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Information
as to commission of offences.
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Chapter VA
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Forfeiture Of
Property Derived From, Or Used In, Illicit Traffic
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68A
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Application
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68B
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Definitions
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68C
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Prohibition
of holding illegally acquired property
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68D
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Competent
authority.
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68E
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Identifying
illegally acquired property
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68F
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Seizure
or freezing of illegally acquired property
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68G
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Management
of properties seized or forfeited under this Chapter
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68H
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Notice
of forfeiture of property.
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68-I
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Forfeiture
of property in certain cases
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68J
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Burden
of proof
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68K
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Fine
in lieu of forfeiture
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68L
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Procedure
in relation to certain trust properties
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68M
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Certain
transfers to be null and void
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68N
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Constitution
of Appellate Tribunal
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68-O
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Appeals
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68P
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Notice
or order not to be invalid for error in description
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68Q
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Bar
of jurisdiction
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68R
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Competent
Authority and Appellate Tribunal to have powers of civil court.
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68S
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Information
to competent authority
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68T
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Certain
officers to assist Administrator, competent authority and Appellate Tribunal
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68U
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Power
to take possession
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68V
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Rectification
of mistakes
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68W
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Findings
under other laws not conclusive for proceedings under this Chapter.
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68X
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Service
of notices and orders
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68Y
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Punishment
for acquiring property in relation to which proceedings have been taken,
under this Chapter
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69
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Protection
of action taken in good faith.
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70
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Central
Government and State Governments to have regard to international conventions
while making rules.
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71
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Power
of Government to establish centers for identification, treatment, etc., of
addicts and for supply of narcotic drugs and psychotropic substances.
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72
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Recovery
of sums due to Government.
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73
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Bar
of jurisdiction.
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74
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Transitional
provisions
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74A
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Power
of Central Government to give directions
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75
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Power
to delegate.
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76
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Power
of Central Government to make rules.
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77
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Rules
and notifications to be laid before Parliament.
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78
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Power
of State Government to make rules.
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79
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Application
of the Customs Act, 1962.
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80
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Application
of the Drugs and Cosmetics Act, 1940 not barred.
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81
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Saving
of State and special laws.
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82
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Repeal
and savings.
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83
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Power
to remove difficulties.
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Schedule
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List
of Psychotropic Substances
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Footnotes |
