Section 51 in The Narcotic Drugs And Psychotropic Substances Act, 1985
51. Provisions of the Code of Criminal Procedure, 1973 to apply to warrants, arrests, searches and seizures.—
The provisions of the Code of Criminal Procedure, 1973 (2 of 1974) shall apply, in so far as they are not inconsistent with the provisions of this Act, to all warrants issued and arrests, searches and seizures made under this Act.
