Section 8 in The Weapons Of Mass Destruction And Their Delivery Systems (Prohibition Of Unlawful Activities) Act, 2005
8. Prohibition relating to weapons of mass destruction
(1)No person shall unlawfully manufacture, acquire, possess, develop or transport a nuclear weapon or other nuclear explosive device and their means of delivery.(2)No person shall unlawfully transfer, directly or indirectly, to any one a nuclear weapon or other nuclear explosive device, or transfer control over such a weapon, knowing it to be a nuclear weapon or other nuclear explosive device.(3)No person shall unlawfully manufacture, acquire, possess, develop or transport a biological or chemical weapon or their means of delivery.(4)No person shall unlawfully transfer, directly or indirectly, to any one biological or chemical weapons.(5)No person shall unlawfully transfer, directly or indirectly, to any one missiles specially designed for the delivery of weapons of mass destruction.
