Section 45 in The Narcotic Drugs And Psychotropic Substances Act, 1985
45. Procedure where seizure of goods liable to confiscation not practicable.—
Where it is not practicable to size any goods (including standing crop) which are liable to confiscation under this Act, any officer duly authorised under section 42 may serve on the owner or person in possession of the goods, an order that he shall not remove, part with or otherwise deal with the goods except with the previous permission of such officer.
