Section 31(ii) in The Narcotic Drugs And Psychotropic Substances (Amendment) Act, 2001
(ii)after clause (c), the following clause shall be inserted, namely:-" (cc) every person who has been arrested or against whom a warrant or authorisation of arrest has been issued for the commission of an offence punishable under this Act with imprisonment for a term of ten years or more, and every person who has been arrested or against whom a warrant or authorisation of arrest has been issued for the commission of a similar offence under any corresponding law of any other country;";
