Section 8B in The Dangerous Drugs (Manipur Amendment) Act, 1985
8B. Drug consuming assembly. - An assembly of two or more persons is designated as a 'drug consuming assembly' if the common object of the persons composing that assembly is to consume manufactured drug in contravention of sub-section (1) of section 8A.
Explanation. - (1) An assembly which was not a drug consuming assembly when it assembled may subsequently become such an assembly.Explanation. - (2) A man and his wife shall not be deemed to be a drug consuming assembly within the meaning of this section, even if their common object to be consume manufactured drug.
