[26 October 2022] G.S.R.
792(E).-In exercise of the powers conferred by section 9A of the Narcotic Drugs
and Psychotropic Substances Act, 1985 (61 of 1985), the Central Government
hereby makes the following order further to amend the Narcotic Drugs and
Psychotropic Substances (Regulation of Controlled Substances) Order, 2013
namely. (1)
This
Order may be called the Narcotic Drugs and Psychotropic Substances (Regulation
of Controlled Substances) Amendment Order, 2022. (2)
It
shall come into force on the date of its publication in the Official Gazette. In
the Narcotic Drugs and Psychotropic Substances (Regulation of Controlled
Substances) Order, 2013, in the SCHEDULE, (a)
in
Schedule B, after serial number 23 and the entries relating thereto, the
following serial numbers and entries shall be inserted, namely. "24. 4-AP 25. 1-boc-4-AP 26. Norfentanyl 27. Alpha-phenylacetoacetonitrile
(APAAN)"; (b)
in
Schedule C, after serial number 23 and the entries relating thereto, the
following serial numbers and entries shall be inserted, namely. "24. 4-AP 25. 1-boc-4-AP 26. Norfentanyl 27. Alpha-phenylacetoacetonitrile (APAAN)".Narcotic Drugs And Psychotropic
Substances (Regulation Of Controlled Substances) Amendment Order, 2022