Section 2 in The Narcotic Drugs Or Psychotropic Substances (Regulation Of Controlled Substance) Order, 1993
2. Definitions
.-(1) In this order unless the context otherwise requires,-(a)"Act" means the Narcotic Drugs and Psychotropic Substances Act, 1985 (61 of 1985);(b)"Form" means a form appended with this Order;(c)"Controlled Substances" means any substance declared by the Central Government under clause (vii-a) of section 2 of the Act;(2)Words and expressions used herein and not defined but defined in the Act shall have the meanings respectively assigned to them.
