Section 19(b) in Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Implementation Rules, 2016
(b)Joint Secretary, Industry and Minerals (I&M) in Department of Atomic Energy shall be the licensing authority for the purpose of export of the items falling under the Schedule of Prescribed Materials, Prescribed Equipment and Technology under the Atomic Energy Act, 1962 (33 of 1992).
