50A. Power to undertake controlled delivery
1[50A. Power to undertake controlled delivery
The Director General of Narcotics Control Bureau constituted under sub-section (3) of section 4 or any other officer authorised by him in this behalf, may, notwithstanding anything contained in this Act, undertake controlled delivery of any consignment to-
(a) Any destination in India;
(b) A foreign country, in consultation with the competent authority of such foreign country to which such consignment is destined, in such manner as may be prescribed.]
1. Inserted by Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001, w.e.f. 2-10-2001 vide SO 957 (E), dt. 27-9-2001.
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