Narcotic Drugs and Psychotropic Substances (Execution of Bond by Convicts or Addicts) Rules, 1985

FORM I

[See Rule 2]

Narcotic Drugs and Psychotropic Substances (Execution of Bond by Convicts or Addicts) Rules, 1985

Bond to abstain from commission of any offence under Chapter IV of the Narcotic Drugs and Psychotropic Substances Act, 1985.

Whereas I, (name ...........), son/daughter/wife of/inhabitant of (place........................), have been called upon to enter into a bond to abstain from the commission of any offence under Chapter IV of the Act, for the term of ........................ I hereby bind myself not to commit any such offence during the said term and, in case of my making default therein, I hereby bind myself to forfeit to the Government the sum of rupees.

Dated this .....day of.... 19(Signature)

(Where a bond with sureties is required to be executed add:)

We do hereby declare ourselves sureties for the above-named that he/she will abstain from the commission of offences under Chapter IV of the Narcotic Drugs and Psychotropic Substances Act, 1985 during the said term; and, in case of his/her making default therein, we bind ourselves, jointly and severally, to forfeit to the Government the sum of rupees.

Dated this..... day of ....19...                                                                            (Signature)