Section 71(1) in The Narcotic Drugs And Psychotropic Substances Act, 1985
(1)The Government may establish, recognise or approve as many centers as it thinks fit for identification, treatment, management, education, after-care, rehabilitation, social re-integration of addicts and for supply, subject to such conditions and in such manner as may be prescribed, by the concerned Government of any narcotic drugs and psychotropic substances to the addicts registered with the Government and to others where such supply is a medical necessity.
