Section 9(b) in The Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988
(b)save as otherwise provided in section 10, the appropriate Government shall, within five weeks from the date of detention of a person under a detention order, make a reference in respect thereof to the Advisory Board constituted under clause (a) to enable the Advisory Board to make the report under sub-clause (a) of clause (4) of article 22 of the Constitution;
