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

FORM II

[See Rule 3 (1)]

Bond to appear before the court after medical treatment for the de-toxification/ de-addiction and 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 consented to undergo medical treatment for de-toxification/de-addiction and have been called upon to enter into a bond to appear before the court before..... and furnish a report regarding the result of any medical treatment, and in the meantime to abstain from the commission of any offence under Chapter IV of the Act, I hereby bind myself to do so 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 appear before the court before.... and furnish a report regarding the result of his/her medical treatment and in the meantime he/she will abstain from the commission of any offence 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)