Section 13 in The Chemical Weapons Convention Act, 2000
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.
