The Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988

[Act No. 46 of 1988]

[6th September, 1988.]

Contents
Sections	Particulars
Title	The Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988
1.	Short title, extent and commencement
2.	Definitions
3.	Power to make orders detaining certain persons
4.	Execution of detention orders
5.	Power to regulate place and conditions of detention
6.	Grounds of detention severable
7.	Detention orders not to be invalid or inoperative on certain grounds
8.	Powers in relation to absconding persons
9.	Advisory Boards
10.	Cases in which and circumstances under which persons may be detained for periods longer than three months without obtaining the opinion of Advisory Board
11.	Maximum period of detention
12.	Revocation of detention orders
13.	Temporary release of persons detaine
14.	Protection of action taken in good faith
15.	[Repealed.]
16.	Repeal and saving