Section 8 in The Dangerous Drugs (Manipur Amendment) Act, 1985
8. Amendment of section 24.
- In Section 24 of the principal Act,-(a)in clause (b), for the full stop at the end, a semicolon shall be substituted;(b)after clause (b), the following clause shall be added, namely:-"(c) arrest any person whom he has reason to believe to have committed an offence punishable under section 14A or 14B:Provided that the provisions of clause (c) shall, in respect of consumption of manufactured drug during the period of one month from the date on which the Dangerous Drug (Manipur Amendment) Act, 1985 comes into force, not apply to any person who voluntarily gets or has got treatment at a treatment centre under sub-section (3) of Section 32A and has not again consumed such drug after such treatment except for medicinal purposes.".
