37. Immunity from prosecution to addicts volunteering for treatment.
- Any addict, who is charged with an offence punishable under 9 (b), voluntarily seeks to undergo medical treatment for de-addiction from a hospital or an institution maintained or recognized by the Government and undergoes such treatment shall not be liable to prosecution under Section 9 (b):Provided that the said immunity from prosecution may be withdrawn if the addict does not undergo the complete treatment for de-addiction.
