Section 13 — Prohibition to develop, produce, acquire, etc., Chemical Weapons.

(1) No person shall-- (a) develop, produce, otherwise acquire, stockpile, retain or use Chemical Weapons or transfer, directly or indirectly, any Chemical Weapons to any person; (b) use riot control agents as a method of warfare; (c) engage in any military preparations to use Chemical Weapons; (d) assist, encourage or induce, in any manner, any person to engage in-- (i) the use of any riot control agent as a method of warfare; (ii) any other activity prohibited to a State Party under the Convention. (2) The prohibition contained in sub-section (1) shall not apply to the retention or possession of Chemical Weapons, which are permitted by the Convention, pending destruction of such Weapons.

Official Hindi (PDF) ↗

‹ Prev All sections Next ›