Section 4(c) in United Nations Convention Against Illicit Traffic In Narcotic Drugs And Psychotropic Substance, 1988
(c)Notwithstanding the preceding subparagraphs, in appropriate cases of a minor nature, the Parties may provide, as alternatives to conviction Of punishment, measures such as education, rehabilitation or social reintegration, as well as, when the offender is a drug abuser, treatment and aftercare.
