Section 68E(1) in The Narcotic Drugs And Psychotropic Substances Act, 1985
(1)Every offence empowered under section 53 and every officer-in-charge of a police station shall, or receipt of information is satisfied that any person to whom this Chapter applies holds any illegally acquired property, he may, after recording reasons for doing so, proceed to lake all steps necessary for tracing and identifying such property.
