Section 2 in The Jammu And Kashmir Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988
2. Definition.
- In this Act, unless the context otherwise requires-(a)"detention order" means an order made under section 3;(b)"foreigner" has the same meaning as in the Foreigners Act, 1946;(c)"illicit traffic" means-(i)cultivating any coca plant or gathering any portion of coca plant;(ii)cultivating the opium, poppy or any cannabis plan;(iii)engaging in the production, manufacture, possession, sale, purchase, transportation, warehousing, concealment, use or consumption, import inter-State, export inter-State or transhipment, of narcotic drugs or psychotropic substances;(iv)dealing in narcotic drugs or psychotropic substances otherwise than as provided in sub-clauses (i) and (iii);(v)handling of letting any premises for use for any of the purposes referred to in sub-clauses (i) to (iv);(vi)financing any activity by himself or through any other person in the furtherance or in support of doing any of the aforesaid acts;(vii)harbouring person engaged in any of the activities specified in sub-clauses (i) to (vi); or(viii)abetting or conspiring in the furtherance or in support of doing any of the aforesaid acts,except to the extent permitted under the Narcotic Drugs and Psychotropic Substances Act, 1985, or any rule or order made, or any condition of any licence, permit or authorisation issued thereunder;(d)words and expressions used herein but not defined, and defined in the Narcotic Drugs and Psychotropic Substances Act, 1985, have the meanings respectively assigned to them in that Act.
