Section 46 in The Narcotic Drugs And Psychotropic Substances Act, 1985
46. Duty of land holder to give information of illegal cultivation.—
Every holder of land shall give immediate information to any officer of the police or of any of the departments mentioned in section 42 of all the opium poppy, cannabis plant or coca plant which may be illegally cultivated within his land and every such holder of land who knowingly neglects to give such information, shall be liable to punishment.
