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

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;

a.     

b.     

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.