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Union of India - Section

Section 6 in THE NATIONAL ANTI-DOPING ACT, 2022

6. Consequences of Anti-Doping Rule Violations.

(1)The consequences of Anti-Doping Rule Violations by an individual athlete or athlete support personnel may result in one or more of the following, namely:—
(a)disqualification of results with all consequences including forfeiture of medals, points and prizes, in such manner as may be specified by the Agency by regulations;
(b)ineligibility to participate in any competition or event or other activity or funding, for such period and in such manner, as may be specified by the Agency by regulations;
(c)provisional suspension from participating in any competition or activity prior to the decision in appeal under section 23 in such manner as may be specified by the Agency by regulations;
(d)imposition of financial sanction including proportionate recovery of costs, in such manner as may be specified by the Agency by regulations;
(e)public disclosure and such other consequences as may be specified by the Agency by regulations.
(2)The consequences of Anti-Doping Rule Violations for team sports and protected persons shall be such as may be specified by regulations.