Section 42 in The Chemical Weapons Convention Act, 2000
42. Punishment for contravention in relation to transfer of Toxic Chemicals, etc., listed in Schedule 2.
- Whoever, in contravention of any provision of this Act transfers to or receives from [a State which is not a State Party or any person] [Substituted for the words "any person" by Act No. 36 of 2012] who is not a citizen of a State Party any Toxic Chemical or Precursor listed in Schedule 2 in the Annex on Chemicals to the Convention, shall be punishable with imprisonment for a term which shall not be less than one year but which may extend to term of life and shall also be liable to fine which may extend to one lakh rupees.
