Section 34 in The Narcotic Drugs And Psychotropic Substances (Amendment) Act, 2001
34. Amendment of section 68E.- In section 68E of the principal Act, for sub- section 1, the following sub- section shall be substituted, namely:-" (1) Every officer empowered under section 53 and every officer- in- charge of a police station shall, on receipt of information is satisfied that any person to whom this Chapter applies holds any illegally acquired property, he may, after recording reasons for doing so, proceed to take all steps necessary for tracing and identifying such property.".
