Section 4 in United Nations Convention Against Illicit Traffic In Narcotic Drugs And Psychotropic Substance, 1988
4. (a) Each Party shall make the commission of the offences established in accordance with paragraph 1 of this article liable to sanction which take into account tho grave nature of these offences, such as Imprisonment or other forms of deprivation of liberty pecuniary sanctions and confiscation.
(b)The Parties may provide, in addition to conviction or punishment, for an offence established In accordance with paragraph 1 of this article, that the offender shall undergo measures such as treatment, education, aftercare, rehabilitation or Social reintegration.(c)Notwithstanding the preceding subparagraphs, in appropriate cases of a minor nature, the Parties may provide, as alternatives to conviction Of punishment, measures such as education, rehabilitation or social reintegration, as well as, when the offender is a drug abuser, treatment and aftercare.(d)The Parties may provide, either as an alternative to conviction or punishment, or in addition to conviction or punishment of an offence established in accordance with paragraph 2 of this article, measures for the treatment, education, aftercare, rehabilitation or social reintegration of the offender.
