Section 40 in The Narcotic Drugs And Psychotropic Substances (Amendment) Act, 2001
40. Amendment of section 77.- In section 77 of the principal Act, for the portion beginning with the words" Every rule made under this Act" and ending with" shall be laid, as soon as may be, after it is made or issued", the following shall be substituted, namely:-" Every rule made under this Act by the Central Government and every notification or order issued under clause (viia), clause (xi), clause (xxiiia) of section 2, section 3, section 7A, section 9A and clause (a) of section 27 shall be laid, as soon as may be, after it is made or issued".
