Section 11(2) in The Dangerous Drugs (Manipur Amendment) Act, 1985
(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.
