Section 2(f) in Rajasthan Prevention of Anti-Social Activities Act, 2006
(f)"drug offender" means a person who habitually.-(i)Imports any drug in contravention of section 10 of the Drugs and Cosmetics Act, 1940 (Central Act No. 23 of 1940) (hereinafter in this definition referred to as "the Drugs Act");(ii)manufactures for sale, or sells, or stocks or exhibits for sale, or distributes any drug in contravention of section 18 of the Drugs Act;(iii)Manufactures for sale or for distribution, or sells, or stocks or exhibits or offers for sale, or distributes any Ayurvedic, Siddha or Unani drug in contravention of section 33-EEC of the Drugs Act;(iv)Cultivates any coca plant, opium poppy, or cannabis plant or produces, manufactures, possesses, sells, purchases, transports, warehouses, imports inter-state, exports inter-state, imports into India, exports from India or trans-sships any narcotic drug or psychotropic substances in contravention of section 8 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (Central Act No. 61 of 1985);(v)Knowingly expends or applies any money in furtherance or support of the doing of any of the things mentioned in any of the sub-clauses (i) to (iv) by or through any other person, or(vi)Abets in any manner the doing of any of the things mentioned in any of the sub-clauses (i) to (v);
