Acts › The Narcotic Drugs and Psychotropic Substances Act, 1985The Narcotic Drugs and Psychotropic Substances Act, 1985 129 sections.
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Open in Lexace · Ask the AI Section 1 — Short title, extent and commencement. Section 2 — Definitions. Section 3 — Power to add to or omit from the list of psychotropic substances. Section 4 — Central Government to take measures for preventing and combating abuse of and illicit traffic in narcotic drugs, etc. Section 5 — Officers of Central Government. Section 6 — The Narcotic Drugs and Psychotropie Substances Consultative Committee. Section 7 — Officers of State Government. Section 7A — National Fund for Control of Drug Abuse. Section 7B — Annual report of activities financed under the Fund. Section 8 — Prohibition of certain operations. Section 8A — Prohibition of certain activities relating to property derived from offence. Section 9 — Power of Central Government to permit, control and regulate. Section 9A — Power to control and regulate controlled substances. Section 10 — Power of State Government to permit, control and regulate. Section 11 — Narcotic drugs and psychotropic substances, etc., not liable to distress or attachment. Section 12 — Restrictions over external dealings in narcotic drugs and psychotropic substances. Section 13 — Special provisions relating to coca plant and coca leaves for use in the preparation of flavouring agent. Section 14 — Special provision relating to cannabis. Section 15 — Punishment for contravention in relation to poppy straw. Section 16 — Punishment for contravention in relation to coca plant and coca leaves. Section 17 — Punishment for contravention in relation to prepared opium. Section 18 — Punishment for contravention in relation to opium poppy and opium. Section 19 — Punishment for embezzlement of opium by cultivator. Section 20 — Punishment for contravention in relation to cannabis plant and cannabis. Section 21 — Punishment for contravention in relation to manufactured drugs and preparations. Section 22 — Punishment for contravention in relation to psychotropic substances. Section 23 — Punishment for illegal import in to India, export from India or transhipment of narcotic drugs and psychotropic substances. Section 24 — Punishment for external dealings in narcotic drugs and psychotropic substances in contravention of section 12. Section 25 — Punishment for allowing premises, etc., to be used for commission of an offence. Section 25A — Punishment for contravention of orders made under section 9A. Section 26 — Punishment for certain acts by licensee or his servants. Section 27 — Punishment for consumption of any narcotic drug or psychotropic substance. Section 27A — Punishment for financing illicit traffic and harbouring offenders. Section 27B — Punishment for contravention of section 8A. Section 28 — Punishment for attempts to commit offences. Section 29 — Punishment for abetment and criminal conspiracy. Section 30 — Preparation. Section 31 — Enhanced punishment for offences after previous conviction. Section 31A — Death penalty for certain offences after previous conviction. Section 32 — Punishment for offence for which no punishment is provided. Section 32A — No suspension, remission or commutation in any sentence awarded under this Act. Section 32B — Factors to be taken into account for imposing higher than the minimum punishment. Section 33 — Application of section 360 of the Code of Criminal Procedure, 1973 and of the Probation of Offenders Act, 1958. Section 34 — Security for abstaining from commission of offence. Section 35 — Presumption of culpable mental state. Section 36 — Constitution of Special Court. Section 36A — Offences triable by Special Courts. Section 36B — Appeal and revision. Section 36C — Application of Code to proceedings before a Special Court. Section 36D — Transitional provisions. Section 37 — Offences to be cognizable and non-bailable. Section 38 — Offences by companies. Section 39 — Power of court to release certain offenders on probation. Section 40 — Power of court to publish names, place of business, etc., of certain offenders. Section 41 — Power to issue warrant and authorisation. Section 42 — Power of entry, search, seizure and arrest without warrant or authorisation. Section 43 — Power of seizure and arrest in public place. Section 44 — Power of entry, search, seizure and arrest in offences relating to coca plant, opium poppy and cannabis plant. Section 45 — Procedure where seizure of goods liable to confiscation not practicable. Section 46 — Duty of land holder to give information of illegal cultivation. Section 47 — Duty of certain officers to give information of illegal cultivation. Section 48 — Power of attachment of crop illegally cultivated. Section 49 — Power to stop and search conveyance. Section 50 — Conditions under which search of persons shall be conducted. Section 50A — Power to undertake controlled delivery. Section 51 — Provisions of the code of Criminal Procedure, 1973 to apply to warrants, arrests, searches and seizures. Section 52 — Disposal of persons arrested and articles seized. Section 52A — Disposal of seized narcotic drugs and psychotropic substances. Section 53 — Power to invest officers of certain departments with powers of an officer-in-charge of a police station. Section 53A — Relevancy of statements under certain circumstances. Section 54 — Presumption from possession of illicit articles. Section 55 — Police to take charge of articles seized and delivered. Section 56 — Obligation of officers to assist each other. Section 57 — Report of arrest and seizure. Section 57A — Report of seizure of property of the person arrested by the notified officer. Section 58 — Punishment for vexatious entry, search, seizure or arrest. Section 59 — Failure of officer in duty or his connivance at the contravention of the provisions of this Act. Section 60 — Liability of illicit drugs, substances, plants, articles and conveyances to confiscation. Section 61 — Confiscation of goods used for concealing illicit drugs or substances. Section 62 — Confiscation of sale proceeds of illicit drugs or substances. Section 63 — Procedure in making confiscations. Section 64 — Power to tender immunity from prosecution. Section 64A — Immunity from prosecution to addicts volunteering for treatment. Section 65 — [Omitted]. Section 66 — Presumption as to documents in certain cases. Section 67 — Power to call for information, etc. Section 68 — Information as to commission of offences. Section 68A — Application. Section 68B — Definitions. Section 68C — Prohibition of holding illegally acquired property. Section 68D — Competent authority. Section 68E — Identifying illegally acquired property. Section 68F — Seizure or freezing of illegally acquired property. Section 68G — Management of properties seized or forfeited under this Chapter. Section 68H — Notice of forfeiture of property. Section 68-I — Forfeiture of property in certain cases Section 68J — Burden of proof Section 68K — Fine in lieu of forfeiture Section 68L — Procedure in relation to certain trust properties. Section 68M — Certain transfers to be null and void Section 68N — Constitution of Appellate Tribunal. Section 68-O — Appeals Section 68P — Notice or order not to be invalid for error in description. Section 68Q — Bar of jurisdiction Section 68R — Competent authority and Appellate Tribunal to have powers of civil court. Section 68S — Information to competent authority Section 68T — Certain officers to assist Administrator, competent authority and Appellate Tribunal. Section 68U — Power to take possession. Section 68V — Rectification of mistakes. Section 68W — Findings under other laws not conclusive for proceedings under this Chapter. Section 68X — Service of notices and orders. Section 68Y — Punishment for acquiring property in relation to which proceedings have been taken, under this Chapter Section 68Z — Release of property in certain cases. Section 69 — Protection of action taken in good faith Section 70 — Central Government and State Government to have regard to international conventions while making rules. Section 71 — Power of Government to establish centres for identification, treatment, etc., of addicts and for supply of narcotic drug and psychotropic substances. Section 72 — Recovery of sums due to Government. Section 73 — Bar of jurisdiction. Section 74 — Transitional provisions. Section 74A — Power of Central Government to give directions. Section 75 — Power to delegate Section 76 — Power of Central Government to make rules Section 77 — Rules and notifications to be laid before Parliament. Section 78 — Power of State Government to make rules. Section 79 — Application of the Customs Act, 1962. Section 80 — Application of the Drugs and Cosmetics Act, 1940 not barred. Section 81 — Saving of State and special laws. Section 82 — Repeal and savings. Section 83 — Power to remove difficulties. Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.