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Union of India - Section

Section 13 in Disposal of Narcotic drugs, psychotropic substances, controlled substances and conveyances after their seizure, the officers who shall dispose them of and the manner of their disposal

13. Communication to Narcotics Control Bureau.

- Details of disposal of narcotic drugs, psychotropic substances, controlled substances and conveyances shall be reported to the Narcotics Control Bureau in the Monthly Master Reports.Annexure 1Inventory of Seized Narcotic Drugs, Psychotropic Subtances, Controlled Substances and Conveyances[under Section 52A (2) of the Narcotic Drugs and Psychotropic Substances Act, 1985]Case No.--------------------------Seizing agency:---------------------Seizing officer:----------------------Date of seizure:--------------------Place of seizure:----------------------Name and designation of the officer preparing this inventory:-------------------Table
Sl.No. Narcotic Drug/ Psychotropic Substance/ Controlled Substance/Conveyance Quality Quantity Mode of Packing Mark and Numbers Other Identifying Particulars of Seized Items or Packing Country of Origin Remarks
(1) (2) (3) (4) (5) (6) (7) (8) (9)
Signature, name and designation of the officerCertification by the Magistrate under sub-section (3) of Section 52A of the Narcotic Drugs and Psychotropic Substances Act, 1985Whereas the above officer applied to me under sub-section (2) section 52A of the Narcotic Drugs and Psychotropic Substances Act, 1985 to certify the above inventory, and sub-section (3) of that section requires any Magistrate to whom an application is made to allow the application as soon as may be, I, having been satisfied that the above inventory is as per the seizure documents and the consignments of seized goods related to the case presented before me, certify the correctness of the above inventory.Signature, name and designation of the MagistrateAnnexure 2Application for Disposal of Seized Narcotic Drugs, Psychotropic Subtances, Controlled Substances and Conveyances Under Section 52a (2) of the NDPS Act, 1985[Application to be made by the officer in-charge of a police station or an officer empowered under section 53 of the Narcotic Drugs and Psychotropic Substances Act, 1985 who has custody of the seized narcotic drugs, psychotropic substances, controlled substances and conveyances]To,Learned Magistrate,____Sir,Sub: Application for certification of correctness of inventory, photographs and samples of seized narcotic drugs, psychotropic substances, controlled substances and conveyances