Section 9 in The Weapons Of Mass Destruction And Their Delivery Systems (Prohibition Of Unlawful Activities) Act, 2005
9. Prohibition relating to non-State actor or terrorist
.No person shall, directly or indirectly, transfer to a non-State actor or terrorist, any material, equipment and technology notified under this Act or any other Act related to relevant activity:Provided that such transfer made to a non-State actor shall not include a transfer made as such to any person acting under lawful authority in India.
