Section 7 in United Nations Convention Against Illicit Traffic In Narcotic Drugs And Psychotropic Substance, 1988
7. The Parties snail ensure that their Courts or other competent authorities bear in mind the serious nature of the offences enumerated in paragraph 1 of thiS article and the Circumstances enumerated in paragraph 5 of thiS article when considering the eventuality of early release or parole of persons convicted of such offences.
