Section 2(e) in Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Cyber law offenders, Drug offenders, Forest-offenders, Goondas, Immoral Traffic Offenders, Sand offenders, Sexual-offenders, Slum-grabbers and Video Pirates Act, 1982
(e)"drug-offender" means a person, who manufactures, stocks, imports, exports, sells or distributes any drug or cultivates any plant or does any other thing in contravention of any of the provisions of the Drugs and Cosmetics Act, 1940 (Central Act XXIII of 1940) [the Narcotic Drugs and Psychotropic Substances Act, 1985 (Central Act 61 of 1985)] [By Act 52 of 1986, For the expression 'Dangerous Drugs Act, 1930 (Central Act II of 1930)' the expression 'the Narcotic Drugs and Psychotropic Substances Act, 1985 (Central Act 61 of 1985)' are substituted.] and the rules, notification and orders made under either Act, or in contravention of any other law for the time being in force, or who knowingly expends or applies any money in furtherance or support of the doing of any of the above mentioned things by or through any other person, or who abets in any other manner the doing of any such things;(ee)[ "forest-offender" means a person, who commits or attempts to commit or abet the commission of offences, punishable under Chapter II or Chapter III or Chapter V or Chapter VI-B or Chapter VII of the Tamil Nadu Forest Act, 1882 (Tamil Nadu Act V of 1882) or under Chapter VI of the Wild Life (Protection) Act, 1972 (Central Act 53 of 1972);] [Act No.1 of 1988:- Forest Offenders are added.]
