Section 4(2) in The Narcotic Drugs And Psychotropic Substances Act, 1985
(2)In particular and without prejudice to the generality of the provisions of sub-section (1), the measures which the Central Government may take under the sub-section include measures with respect to all or any of the following matters, namely:--(a)coordination of actions by various officers, State Governments and other authorities--(i)under this Act, or(ii)under any other law for the time being in force in connection with the enforcement of the provisions of this Act;(b)obligations under the International Conventions;(c)assistance to the concerned authorities in foreign countries and concerned international organisations with a view to facilitating coordination and universal action for prevention and suppression of illicit traffic in narcotic drugs and psychotropic substances;(d)identification, treatment, education, after care, rehabilitation and social re-integration of addicts;(da)availability of narcotic drugs and psychotropic substances for medical and scientific use;(e)such other matters as the Central Government deems necessary or expedient for the purpose of securing the effective implementation of the provisions of this Act and preventing and combating the abuse of narcotic drugs and psychotropic substances and illicit traffic therein.
