Section 57A in The Narcotic Drugs And Psychotropic Substances Act, 1985
57A. Report of seizure of property of the person arrested by the notified officer.—
Whenever any officer notified under section 53 makes an arrest or seizure under this Act, and the provisions of Chapter VA apply to any person involved in the case of such arrest or seizure, the officer shall make a report of the illegally acquired properties of such person to the jurisdictional competent authority within ninety days of the arrest or seizure.
