Section 9 in The Narcotic Drugs And Psychotropic Substances (Amendment) Act, 2001
9. Substitution of new section for section 25.- For section 25 of the principal Act, the following section shall be substituted, namely:-" 25. Punishment for allowing premises, etc., to be used for commission of an offence.- Whoever, being the owner or occupier or having the control or use of any house, room, enclosure, space, place, animal or conveyance, knowingly permits it to be used for the commission by any other person of an offence punishable under any provision of this Act, shall be punishable with the punishment provided for that offence.".
