Section 6 in The Dangerous Drugs (Manipur Amendment) Act, 1985
6. Amendment of Section 18.
- In section 18 of the principal Act,-(a)in sub-section (1), for the word, figures and letters 'Section 13 or Section 14' the word, figures and letters 'Section 13, Section 14, Section 14A or Section 14B' shall be substituted;(b)after sub-section (4), the following new sub-section shall be added, namely:-"(5) Whenever any person convicted, accused or suspected of the commission of an offence punishable under Section 10, Section 12, Section 13, Section 14, Section 14A or Section 14B or abetment of, or conspiracy or attempt to commit, any such offence, released on bail, the Magistrate or Court may impose any condition which he or it considers necessary in order to ensure that such person shall abstain from commission of such offence.".
