Section 24(b) in The Chemical Weapons Convention Act, 2000
(b)detain and search any person whom he has reason to believe to have committed an offence punishable under Chapter VI, and, if such person has any Toxic Chemical or Precursor or any Discrete Organic Chemical phosphorous, sulphur or fluorine in his possession and such possession appears to him to be unlawful, arrest him and any other person in his company. including Discrete Organic Chemicals containing elements of
