Section 11 in The Narcotic Drugs And Psychotropic Substances Act, 1985
11. Narcotic drugs and psychotropic substances, etc., not liable to distress or attachment.—
Notwithstanding anything to the contrary contained in any law or contract, no narcotic drug, psychotropic substance, coca plant, the opium poppy or cannabis plant shall be liable to be distrained or attached by any person for the recovery of any money under any order or decree of any court or authority or otherwise.
