Section 59(2) in The Narcotic Drugs And Psychotropic Substances Act, 1985
(2)Any officer on whom any duty has been imposed by or under this Act or any person who has been given the custody of--(a)any addict; or(b)any other person who has been charged with an offence under this Act,and who willfully aids in, or connives at, the contravention of any provision of this Act or any rule or order made there under, shall be punishable with rigorous imprisonment for a term which shall not be less than ten years but which may extend to twenty years, and shall also be liable to fine which shall not be less than one lakh rupees but which may extend to two lakh rupees.Explanation:— For the purposes of this sub-section, the expression "officer" includes any person employed in a hospital or institution maintained or recognised by the Government or a local authority under section 64A for providing de-addiction treatment.
