Section 68T in The Narcotic Drugs And Psychotropic Substances Act, 1985
68T. Certain officers to assist Administrator, competent authority and Appellate Tribunal.—
For the purposes of any proceedings under this Chapter, the following officers are hereby empowered and required to assist the Administrator appointed under section 68G, competent authority and the Appellate Tribunal, namely:—(a)officers of the Narcotics Control Bureau;(b)officers of the Customs Department;(c)officers of the Central Excise Department;(d)officers of the Income-tax Department;(e)officers of Enforcement appointed under the Foreign Exchange Regulation Act, 1973 (46 of 1973);(f)officers of Police;(g)officers of the Narcotics Department;(h)officers of the Central Economic Intelligence Bureau;(i)officers of the Directorate of Revenue Intelligence;(j)such other officers of the Central or State Government as are specified by the Central Government in this behalf by notification in the Official Gazette.
