Narcotic Drugs and Psychotropic Substances Act, 1985
68Y. Punishment for acquiring property
in relation to which proceedings have been taken, under this Chapter
Any person who knowingly acquired, by any mode whatsoever, any
property in relation to which proceedings are pending under this Chapter shall
be punishable with imprisonment for a term which may extend to five years and
with fine which may extend to fifty thousand rupees.]
(1) As from the commencement of this Chapter, it shall not be
lawful for any person to whom this Chapter applies to hold any illegally
acquired property either by himself or through any other person on his behalf.
(2) Where any person holds any illegally acquired property in
contravention of the provisions of sub-section (1), such property shall be
liable to be forfeited to the Central Government in accordance with the
provisions of this Chapter:
Provided that no property shall be forfeited under this
Chapter if such property was acquired by a person to whom this Act applies
before a period of six years from the date on which he was charged for an
offence relating to illicit traffic.