Section 11 in The Dangerous Drugs (Manipur Amendment) Act, 1985
11. Addition of a new section 32A.
- After section 32 of the principal Act, the following new section shall be added, namely:-"32A. Arrangement for treatment and detention of addicts. - (1) The State Government may establish, inside a prison or at other places, treatment centres for treatment or for detention, or for both, of addicts to dangerous drugs and declare any such treatment centre or any part thereof, which is not inside a prison, to be subsidiary jail.(2)Whenever any person accused of the commission of an offence punishable under section 14A is ordered to be remanded in custody under section 167 or 309 of the Code of Criminal Procedure, 1973, or is convicted of the said offence and the Magistrate or Court is of the opinion that it is necessary to detain such person in a treatment centre, if any, he or it may order detention of that person in a treatment centre established inside a prison or which has been declared to be a subsidiary jail.(3)A treatment centre or any part thereof, which is not inside a prison or declared to be a subsidiary jail, may give treatment to any person who may voluntarily come there for treatment of addiction to dangerous drug.".
