Section 2(vi) in Arunachal Pradesh Unlawful Activities (Prevention) Act, 2014
(vi)"Habitual Drug Offender" means a person, who illegally cultivates, manufactures, stocks, transport, sells or distributes any drug in contravention of the Narcotic Drugs and Psychotropic Substances Act 1985 (Central Act 61 of 1985) or in contravention of any other lav/ for the time being in force, or who knowingly does anything abetting or facilitating any such activity.
