Section 6 in United Nations Convention Against Illicit Traffic In Narcotic Drugs And Psychotropic Substance, 1988
6. The Parties shall endeavor to ensure that any discretionary legal powers under their domestic law relating to the prosecution of persons for offences established in accordance with thiS article are exercised to maximize the effectiveness of law enforcement measures in respect of those offences and With due regard to the road to deter the commiSSion of such offences
