Section 62 — Confiscation of sale proceeds of illicit drugs or substances.

The Narcotic Drugs and Psychotropic Substances Act, 1985
Where any 1 [narcotic drug, psychotropic substance] or controlled substance is sold by a person having knowledge or reason to believe that the drug or substance is liable to confiscation under this Act, the sale proceeds thereof shall also be liable to confiscation.

Official Hindi (PDF) ↗

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