Section 31 in The Narcotic Drugs And Psychotropic Substances (Amendment) Act, 2001
31. Amendment of section 68A.- In section 68A of the principal Act, in sub- section (2),-(i) in clause (a), for the word" five", the word" ten" shall be substituted;
(ii)after clause (c), the following clause shall be inserted, namely:-" (cc) every person who has been arrested or against whom a warrant or authorisation of arrest has been issued for the commission of an offence punishable under this Act with imprisonment for a term of ten years or more, and every person who has been arrested or against whom a warrant or authorisation of arrest has been issued for the commission of a similar offence under any corresponding law of any other country;";(iii)in clauses (d), (e) and (f), after the word, brackets and letter" clause (c)", the words, brackets and letters" or clause (cc)" shall be inserted.
