Section 2(c) in The Jammu And Kashmir Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988
(c)"illicit traffic" means-(i)cultivating any coca plant or gathering any portion of coca plant;(ii)cultivating the opium, poppy or any cannabis plan;(iii)engaging in the production, manufacture, possession, sale, purchase, transportation, warehousing, concealment, use or consumption, import inter-State, export inter-State or transhipment, of narcotic drugs or psychotropic substances;(iv)dealing in narcotic drugs or psychotropic substances otherwise than as provided in sub-clauses (i) and (iii);(v)handling of letting any premises for use for any of the purposes referred to in sub-clauses (i) to (iv);(vi)financing any activity by himself or through any other person in the furtherance or in support of doing any of the aforesaid acts;(vii)harbouring person engaged in any of the activities specified in sub-clauses (i) to (vi); or(viii)abetting or conspiring in the furtherance or in support of doing any of the aforesaid acts,
