Report No. 155

3.8. Suitable legislative amendments.-

The study of the Directive Principles of State policy enshrined in the Constitution of India and the International Conventions has been done with the object to incorporate necessary amendment in the law dealing with control and regulations of Narcotic Drugs and 'Psychotropic Substances in India because the directive principles of State Policy enshrined in the Constitution of India must guide the Government to frame suitable law in consonance with Article 47 of the Constitution of India and International Conventions, to which India is a Party, and its provisions should duly find place at the time of amendment of the domestic law especially in view of the provisions of section 4(2)(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985, which provides as under:

4. Central Government to take measures for preventing and combating abuse of and illicit traffic in narcotic drugs, etc.

(1) Subject to the provisions of this Act, the Central Government shall take all such measures as it deems necessary or expedient for the purpose of preventing and combating abuse of narcotic drugs and psychotropic substances and the illicit traffic therein.

(2) In particular and without prejudice to the generality of the provisions of sub-section (1), the measures which the Central Government may take under that sub-section include measures with respect to all or any of the following matters, namely:

(a) Co-ordination of actions by various officers, State Governments and others authorities:-

(i) Under this Act, or

(ii) Under any other law for the time being in force in connection with the enforcement of the provisions of this Act;

(b) Obligations under the International Conventions;

(c)..........

(d)..........

(e)..........