Section 32A in The Narcotic Drugs And Psychotropic Substances Act, 1985
32A. No suspension, remission or commutation in any sentence awarded under this Act.—
Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974) or any other law for the time being in force but subject to the provisions of section 33, no sentence awarded under this Act (other than section 27) shall be suspended or remitted or commuted.
