Section 13 in The Narcotic Drugs And Psychotropic Substances Act, 1985
13. Special provisions relating to coca plant and coca leaves for use in the preparation of flavouring agent.—
Notwithstanding anything contained in section 8, the Central Government may permit, with or without conditions, and on behalf of Government, the cultivation of any coca plant or gathering of any portion thereof or the production, possession, sale, purchase, transport, import inter-State, export inter-State or import into India of coca leaves for use in the preparation of any flavouring agent which shall not contain any alkaloid and to the extent necessary for such use.
