Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Narcotic Drugs and Psychotropic Substances (Execution of Bond by Convicts or Addicts) Rules, 1985 CONTENTS 1. Short title and commencement 2. Form of bond to be executed under Sec. 34 3. Forms of bonds to be executed under Sec. 39 Narcotic Drugs and Psychotropic Substances (Execution of Bond by Convicts or Addicts) Rules, 1985 11 . Notification S.O. 912, (E)-dated 26-12-1985 published in Gazette of India, (Extra), Part-11, Sec. 3 (ii), dated 26-12-1985, pp. 2-4. In exercise of the powers conferred by Section 76, read with Section 34 and rule 39 of The Narcotic Drugs and Psychotropic Substances Act, 1985 (61 of 1985) the Central Government hereby makes the following Rules, namely :- 1. Short title and commencement :- These rules may be called The Narcotic Drugs and Psychotropic Substances (Execution of Bond by Convicts or Addicts) Rules, 1985. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Form of bond to be executed under Sec. 34 :- Whenever any person is convicted of an offence punishable under any provision of Chapter IV of The Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the Act), the form of bond which a court may require him to execute under Section 34 of the Act, shall be as in Form I appended to these rules. 3. Forms of bonds to be executed under Sec. 39 :- When any person addicted to any narcotic drug or psychotropic substance is found guilty of an offence punishable under Sec. 27 of the Act and the Court directs that such person be released for undergoing medical treatment on his entering into a bond, the form of such bond shall be as in Form II appended to these rules. (2) When any person released for undergoing medical treatment for detoxification or de-addiction under Sub-sec. (1) of Section 39 of the Act is required by the Court to enter into a bond before his release under Sub-sec. (2) of that section, the form .of such bond shall be as in Form III appended to these rules.