Section 16(1) in Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Implementation Rules, 2016
(1)The powers and duties of the Advisory Committee on Biological Weapons and Related Items shall be -(a)to make recommendation to the Central Government regarding the steps to be taken to harmonise the provisions of the Environment Protection Act, 1986 (29 of 1986) with that of the provisions of the Act;(b)to make recommendations to the Central Government regarding prosecution of offences relating to biological weapons and their means of delivery or any other related activities;(c)to make recommendations on such matters relating to biological weapons and their means of delivery or any other related activity as may be requested by the Advisory Committee on Weapons of Mass Destruction and their means of Delivery;(d)to comply with and carry out such directions as may be issued by the Advisory Committee on Weapons of Mass Destruction and their means of Delivery.
