Section 9(1)(a) in The Narcotic Drugs And Psychotropic Substances Act, 1985

[Cites 0, Cited by 9] [Section 9(1)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1)(a) in The Narcotic Drugs And Psychotropic Substances Act, 1985

(a)permit and regulate—

(i)the cultivation, or gathering of any portion (such cultivation or gathering being only on account of the Central Government) of coca plant, or the production, possession, sale, purchase, transport, import inter-State, export inter-State, use or consumption of coca leaves;

(ii)the cultivation (such cultivation being only on account of Central Government) of the opium poppy;

(iii)the production and manufacture of opium and production of poppy straw;

(iiia)the possession, transport, import inter-State, export inter-State, warehousing, sale, purchase, consumption and use of poppy straw produced from plants from which no juice has been extracted through lancing;

(iv)the sale of opium and opium derivatives from the Central Government factories for export from India or sale to State Government or to manufacturing chemists;

(v)the manufacture of manufactured drugs (other than prepared opium) but not including manufacture of medicinal opium or any preparation containing any manufactured drug from materials which the maker is lawfully entitled to possess;

(va)the manufacture, possession, transport, import inter-State, export inter-State, sale, purchase, consumption and use of essential narcotic drugs:

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 9(1)(a) in The Narcotic Drugs And Psychotropic Substances Act, 1985