Section 36 in The Narcotic Drugs And Psychotropic Substances (Amendment) Act, 2001
36. Amendment of section 68-I.- In section 68-I of the principal Act, after sub- section (3), the following proviso shall be inserted, at the end, namely:-" Provided that no illegally acquired property of any person who is referred to in clause (cc) of sub- section (2) of section 68A or relative of a person referred to in that clause or associate of a person referred to in that clause or holder of any property which was at any time previously held by a person referred to in that clause shall stand forfeited.".
