[Cites 0, Cited by 0]
[Entire Act]
Union of India - Section
Section 8 in Disposal of Narcotic drugs, psychotropic substances, controlled substances and conveyances after their seizure, the officers who shall dispose them of and the manner of their disposal
8. Power of Drug Disposal Committee for disposal of seized items.
- The Drug Disposal Committee can order disposal of seized items up to the quantity or value indicated in the Table below, namely.-| (1) | (2) | (3) |
| Sl. No. | Name of item | Quantity Per Consignment |
| 1. | Heroin | 5 Kg |
| 2. | Hashish (Charas) | 100 Kg |
| 3. | Hashish Oil | 20 Kg |
| 4. | Ganja | 1000 Kg |
| 5. | Cocaine | 2 Kg |
| 6. | Mandrax | 3000 Kg |
| 7. | Poppy Straw | Up to 10 Mt. |
| 8. | Other Narcotic Drugs, Psychotropic Substances, ControlledSubstances Or Conveyances | Up to the value of Rs. 20 Lakh: |