The Chemical Weapons Convention Act, 2000

56 sections.

Section 1 — Short title, extent, application and commencement.
Section 2 — Definitions.
Section 3 — Application of the Convention.
Section 4 — Power of Central Government to deny the request for inspection.
Section 5 — Power of Central Government to declare Cessation of the Act.
Section 6 — Establishment of National Authority.
Section 7 — Powers and functions of National Authority.
Section 8 — National Authority to submit initial, annual and other periodical declaration to Organization.
Section 9 — Appointment of enforcement officers.
Section 10 — Power of National Authority to issue directions.
Section 11 — Power of Central Government to constitute Committee.
Section 12 — Power of National Authority to call for information, etc.
Section 13 — Prohibition to develop, produce, acquire, etc., Chemical Weapons.
Section 14 — Knowledge about Old or Abandoned Chemical Weapons to be informed to National Authority.
Section 15 — Prohibition to develop, produce, acquire, etc., Toxic Chemical or Precursor.
Section 16 — Restriction on transfer of Toxic Chemical or Precursor listed in Schedule 2.
Section 17 — Export or import to be made in accordance with Export and Import Policy.
Section 18 — Registration of person engaged in production, etc., of any Toxic Chemical or Precursor.
Section 19 — Power of Inspector to inspect any person or place.
Section 20 — Enforcement officer to enter into any place for examining and testing facility or to conduct search.
Section 21 — Certain acts to constitute an offence.
Section 22 — Power to issue warrant and authorisation.
Section 23 — Power of entry, search, seizure and arrest without warrant or authorisation.
Section 24 — Power of seizure and arrest in public places.
Section 25 — Procedure where seizure of goods liable to confiscation not possible.
Section 26 — Power to stop and search conveyance.
Section 27 — Conditions under which search of persons be conducted.
Section 28 — Provisions of Act 2 of 1974 to apply to arrests, searches and seizures.
Section 29 — Disposal of persons arrested and goods seized.
Section 30 — Power to invest officers of the National Authority, etc., with powers of an officer in charge of a police station.
Section 31 — Police to take charge of goods seized and delivered.
Section 32 — Report of arrest and seizure.
Section 33 — Liability of Toxic Chemical, Precursor and conveyance to confiscation.
Section 34 — Confiscation of Goods used for concealing Toxic Chemicals or Precursors.
Section 35 — Confiscation of sale proceeds of goods.
Section 36 — Procedure in making confiscation.
Section 37 — Power to call for information, etc.
Section 38 — Information as to commission of offences.
Section 39 — Punishment for failure to register.
Section 40 — Punishment for contravention in relation to development, production, etc., of Chemical Weapons or riot control agents, etc.
Section 41 — Punishment for contravention in relation to Toxic Chemicals, etc., listed in Schedule 1.
Section 42 — Punishment for contravention in relation to transfer of Toxic Chemical, etc., listed in Schedule 2.
Section 43 — Punishment for contravention in relation to export or import of Toxic Chemicals, etc.
Section 44 — Punishment for contravention in relation to disclosure of confidential information.
Section 45 — Punishment for contravention in relation to denial of access.
Section 46 — Punishment for contravention in relation to failure to furnish information, declaration or return.
Section 47 — Offence punishable under section 46 to be cognizable.
Section 48 — Offences by companies.
Section 49 — Prosecution of offences.
Section 50 — Appeals from the decision of National Authority.
Section 51 — Provisions of Convention not to apply to certain mixtures.
Section 52 — Protection of action taken in good faith.
Section 53 — Power to delegate.
Section 54 — Officers to be public servants.
Section 55 — Removal of difficulties.
Section 56 — Power to make rules.

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