In the Act, unless the context otherwise requires –(i)“Act” means the Sikkim Anti Drugs Act, 2006;(ii)“addict” means a person who has dependence in any drug having abuse potential and consumes the said drug;(iii)“controlled substances” means any substance declared by the Government by notification, published in the Official Gazette;(iv)“conveyance” means a conveyance of any description whatsoever and includes any aircraft, vehicle (two-or-three wheeled) or vessel;(v)“Government” means the State Government of Sikkim;(vi)“illicit traffic” in relation to controlled substances means production, possession, sale, purchase, transportation, warehousing, concealment, use or consumption, import or export inter-State of controlled substances;(vii)“licensed dealers” means the traders who have the drug license or the trade license to sell the controlled substances or the holders of trade license to sell the substances mentioned;(viii)“prescribed” means prescribed by rules under this Act;(ix)“rule” means the rules framed under the Sikkim Anti Drugs Act, 2006.
