Section 25 in The Narcotic Drugs And Psychotropic Substances Act, 1985
25. Punishment for allowing premises, etc., to be used for commission of an offence.—
Whoever, being the owner or occupier or having the control or use of any house, room, enclosure, space, place, animal or conveyance, knowingly permits it to be used for the commission by any other person of an offence punishable under any provision of this Act, shall be punishable with the punishment provided for that offence.
