2. Definitions.—
In this Act, unless the context otherwise requires,—
(a) “appropriate Government” means, as respects a detention order made by the Central
Government or by an officer of the Central Government, or a person detained under such order, the
Central Government, and as respects a detention order made by a State Government or by an officer
of a State Government, or a person detained under such order, the State Government;
(b) “customs airport” means any airport appointed under clause
(a) of section 7 of the Customs
Act, 1962 (52 of 1962) to be a customs airport;
(c) “detention order” means an order made under section 3;
(d) “foreigner” has the same meaning as in the Foreigners Act, 1946 (31 of 1946);
(e) “illicit traffic”, in relation to narcotic drugs and psychotropic substances, means—
(i) cultivating any coca plant or gathering any portion of coca plant;
(ii) cultivating the opium poppy or any cannabis plant;
(iii) engaging in the production, manufacture, possession, sale, purchase, transportation,
warehousing, concealment, use or consumption, import inter-State, export inter-State, import into
India, export from India or transhipment, of narcotic drugs or psychotropic substances;
(iv) dealing in any activities in narcotic drugs or psychotropic substances other than those
provided in sub-clauses
(i) to (iii); or
* Vide notification No. S.O. 3912(E), dated 30th October, 2019, this Act is made applicable to the Union territory of Jammu and
Kashmir and the Union territory of Ladakh.
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(v) handling or letting any premises for the carrying on of any of the activities referred to in
sub-clauses
(i) to (iv),
other than those permitted under the Narcotic Drugs and Psychotropic Substances Act, 1985 (61 of
1985), or any rule or order made, or any condition of any licence, term or authorisation issued,
thereunder and includes—
(1) financing, directly or indirectly, any of the aforementioned activities;
(2) abetting or conspiring in the furtherance of or in support of doing any of the
aforementioned activities; and
(3) harbouring persons engaged in any of the aforementioned activities;
(f) “Indian customs waters” has the same meaning as in clause
(28) of section 2 of the Customs
Act, 1962 (52 of 1962);
(g) “State Government”, in relation to a Union territory, means the Administrator thereof;
(h) words and expressions used herein but not defined, and defined in the Narcotic Drugs and
Psychotropic Substances Act, 1985 (61 of 1985), have the meanings respectively assigned to them in
that Act.
