Section 2050(g) in United Nations Convention Against Illicit Traffic In Narcotic Drugs And Psychotropic Substance, 1988
(g)"Controlled delivery" means the technique of allowing illicit or suspect consignments of narcotic drugs, psychotropic substances, substances in Table I and Table II annexed to this Convention, or substances substituted of them, to pass out of, through or into the territory of one or more countries, with the knowledge and under the supervision of their competent authorities, With a view to Identifying persons involved in the commission of offences established in accordance with article 3, paragraph 1 of the Convention:
