Anyone or more of the following circumstances or acts or conduct by an athlete or athlete support personnel or other persons shall constitute Anti-Doping Rule Violation for the purposes of this Act, namely:—(a)the presence of a prohibited substance or its metabolites or markers in an athlete's sample;(b)use or attempted use of any prohibited substance or a prohibited method, unless such use is exempted by the Agency under section 5;(c)refusing or failing without compelling justification, to submit sample collection after notification as authorised in applicable anti-doping rules or otherwise evading sample collection;(d)whereabouts failure;Explanation.—For the purposes of this clause, the term "whereabouts failure" means—(i)filing failure, that is to say, the athlete has failed to submit his whereabouts information before the required deadline or to update the same after change in circumstances or if submitted on time, has submitted incomplete, inaccurate or insufficient information to locate him for testing; or(ii)missed test, that is to say, though the athlete has filed his whereabouts information, he is not available at the location for testing; or(iii)such other omissions or failures as may be specified by the Agency by regulations;(e)tampering, or attempting to tamper, with any part of doping control;(f)possession of prohibited substances or prohibited methods;(g)trafficking or attempted trafficking in any prohibited substance or prohibited method;(h)administration or attempted administration of a prohibited substance or prohibited method to any athlete;(i)assisting, encouraging, aiding, abetting, conspiring, covering up or any other type of complicity involving an Anti-Doping Rule Violation or any attempted Anti-Doping Rule Violation or violation of the prohibition against participation durin ineligibility or provisional suspension;(j)prohibited association with such athlete, athlete support personnel or other persons as may be specified by the Agency by regulations;(k)discouraging or retaliating against reporting to authorities;(l)such other circumstances, or engaging in such other acts or conduct, which amounts to Anti-Doping Rule Violation, as may be specified by the Agency by regulations.
