Section 2(f) in The Gujarat Prevention of Anti-Social Activities Act, 1985
(f)"drug offender" means a person who—(i)imports any drug in contravention of section 10 of the Drugs and Cosmetics Act, 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 any Ayurvedic (including Siddha) or Unani drug in contravention of section 33D of the Drugs Act,(iv)sells, or stocks or exhibits for sale or distributes any Ayuryedic (including Siddha) or Unani drug other than that manufactured by a manufacturer licensed under Chapter IV-A, in contravention of section 33E of the Drugs Act,(v)cultivates any coca plant, opium poppy, or cannabis plant or produce, manufactures, possesses, sells, purchases, transports, ware- houses, imports inter-State, exports inter-State, imports into India, exports from India or tranships any narcotic drug or psychotropic substance in contravention of section 8 of the Narcotic Drugs and Psychotropic Substances Act, 1985,(vi)knowingly expends or supplies any money in furtherance or support of the doing of any of the things mentioned in any of the sub-clauses (i) to (v) by or through any other person, or(vii)abets in any manner the doing of any of the things mentioned in any of the sub-clauses (i) to (vi);
