Section 25(d) in The Narcotic Drugs And Psychotropic Substances (Amendment) Act, 2001
(d)any materials which have undergone any process towards the manufacture of a narcotic drug or psychotropic substance or controlled substance, or any residue left of the materials from which any narcotic drug or psychotropic substance or controlled substance has been manufactured, for the possession of which he fails to account satisfactorily.".
