Section 15 in The Chemical Weapons Convention Act, 2000
15. Prohibition to develop, produce, acquire, etc., Toxic Chemical or Precursor.
-No person shall-(a)produce, acquire, retain or use Toxic Chemicals or Precursors listed in Schedule 1 in the Annex on Chemicals to the Convention, outside the territories of States Parties, and shall not transfer such Chemicals or Precursors outside the territory of India except to another State Party;(b)produce, acquire, retain, transfer or use Toxic Chemicals or Precursors listed in Schedule 1 in the Annex on Chemicals to the Convention without permission from the National Authority and unless-(i)the Toxic Chemicals or Precursors listed in Schedule 1 in the Annex on Chemicals to the Convention are for the purposes to be applied to research, medical, pharmaceutical or protective purposes; and(ii)the types of Toxic Chemicals or Precursors are strictly limited to those that can be justified with reference to the purposes specified in sub-clause (i) and the quantities of such Toxic Chemicals or Precursors for such purposes at any time do not exceed the limits fixed by the National Authority;(c)transfer the Toxic Chemicals or Precursors listed in Schedule 1 in the Annex on Chemicals to the Convention to another State Party outside India except-(i)for the purposes specified in sub-clause (i) of clause (b); and(ii)in accordance with the procedure set out in Part VI of the Verification Annex to the Convention:Provided that no Toxic Chemicals or Precursors referred to in clause (c) shall be re-transferred to any third State.[16. Restriction on transfer of Toxic Chemical or Precursor listed in Schedule 2. - No person shall transfer to, or receive from, a State which is not a party to the Convention or any person who is not a citizen of a State Party, any Toxic Chemical or Precursor listed in Schedule 2 in the Annex on Chemicals to the Convention.] [Substited by Act No. 36 of 2012.]
