Report No. 155

Narcotic Drugs and Psychotropic Substances Act, 1985

Contents
Chapter I	Introduction
1.1	Administration of Criminal Justice System
2.	Emergence of white collar crimes
3.	Drug Trafficking and illicit use of Narcotic Drugs and Psychotropic Substances
4,5,6.	The effect of illicit trafficking and use of Narcotic Drugs and Psychotropic Substances
Chapter II	Menace of Drug Abuse and Drug Trafficking
2.1	The use of narcotic drugs for scientific and medicinal purpose
2.	The menace of drug abuse
3.	The menace of drug trafficking
4.	Drug abuse and AIDS
5.	An Appraisal
Chapter III	Constitutional Goals and the International Convention on Drugs
3.1	The Directive Principles of State Policy
2.	International Conventions on Narcotic Drugs, 1912-1953
3.	Single Convention on Narcotic Drugs, 1961
	Action against the illicit traffic
	Penal Provisions
4.	The Convention on Psychotropic Substances, 1971
	Measures Against the Abuse of Psychotropic Substances
	Action against the Illicit Traffic
	Penal Provisions
5.	The Protocol of 1972 amending the single Convention on narcotic drugs
	Assistance in Narcotics Control
	Social Conditions and Protection against Drug Addiction The Conference;
6.	The Convention Against Illicit traffic in Narcotic Drugs and Psychotropic Substances, 1988
	Offences and Sanctions
7.	Controlled delivery
8.	Suitable legislative amendments
Chapter IV	Narcotic Drugs and Psychotropic Substances Act: a Review
4.1	The Context
2.	Punishments for offences under the Act
3.	The Magnitude of the problems of illicit trafficking
4.	The latest trends in narcotic cases detected
5	Infirmities in the Narcotic Drugs and Psychotropic Substances Act
	Interpretation qua the bail provisions under the NDPS Act
Chapter VI	Conclusions and Recommendations
6.1	Infirmities in NDPS Act
2.	Recommendations
	Amendment in section 4 of the Act
	Amendment in section 27 of the Act
	Amendment in section 36 of the Act
	Insertion of new section 47A in the Act
	Amendment in section 50 of the Act
	Insertion of new section 67A in the Act
	Effective implementation of section 71 of the NDPS Act
Annexure I	Dr. S.C. Srivastava,Joint Secretary & Law Officer
	Questionnaire on amendment to the Narcotic Drugs and Psychotropic Substances Act, 1985
Chapter II	Section 4 of the Act
Chapter IV	Sections 15 of 25 of the Act
Chapter V	Section 47A
Chapter VI	Section 71
Annexure II	Comments Received on the Questionnaire Issued by the Law Commission
	List of the Persons who Responded the Questionnaire/Contributed Articles for the National Seminar
Annexure III	The Punishments Provided for Offences Under NDPS Act, 1985
Annexure IV	National Drug Enforcement Statistics as on 31-08-1996
Annexure V	Summary of Proceedings of Workshop at Goa
Annexure VI	Summary of the Proceedings of the National Seminar on Criminal Justice Held at Vigyan Bhavan, New Delhi, on 22-23 February, 1997