| Contents |
|
|
The Indian Antarctic Act, 2022 |
| Sections |
Particulars |
| Chapter I |
Preliminary |
| 1. |
Short title and commencement |
| 2. |
Application |
| 3. |
Definitions |
| Chapter II |
Requirement as to Permit |
| 4. |
Permit for Indian expedition to Antarctica |
| 5. |
Permit for Indian station in Antarctica |
| 6. |
Permit for vessel and aircraft entering Antarctica |
| 7. |
Permit for mineral resource activities |
| 8. |
Permit for certain activities in Antarctica |
| 9. |
Permit for introducing non-native animals and plants into Antarctica |
| 10. |
Permit for introducing microscopic organisms |
| 11. |
Permit to enter protected areas |
| 12. |
Permit for waste disposal |
| 13. |
Permit for discharge into sea |
| 14. |
Permit for removal of biological specimen or any other sample from Antarctica |
| 15. |
Certain provisions not to apply during emergencies |
| 16. |
Special permit for commercial fishing in Antarctica |
| Chapter III |
Prohibitions |
| 17. |
Prohibition of nuclear explosion or disposal of radioactive waste material in Antarctica |
| 18. |
Prohibition of introducing non-sterile soil in Antarctica |
| 19. |
Prohibition of introducing specified substances and products |
| 20. |
Prohibition relating to historic sites and monuments |
| 21. |
Prohibition of possessing, selling, etc |
| 22. |
Prohibition of discharge of certain products or substances |
| Chapter IV |
Committee on Antarctic Governance and Environmental Protection |
| 23. |
Constitution of Committee |
| 24. |
Meetings of Committee |
| 25. |
Functions of Committee |
| 26. |
Power of Central Government to give directions |
| Chapter V |
Grant, Suspension or Cancellation of Permit |
| 27. |
Application for permit |
| 28. |
Liability of owner or Operator in certain cases |
| 29. |
Suspension or cancellation of permit |
| Chapter VI |
Inspections |
| 30. |
Inspection in India |
| 31. |
Inspection of international facilities |
| 32. |
Obstruction and false information |
| Chapter VII |
Waste Disposal and Waste Management |
| 33. |
Waste disposal |
| 34. |
Establishment of waste classification system and waste management plans |
| 35. |
Removal of waste from Antarctica |
| 36. |
Disposal of combustive wastes |
| 37. |
Storage of wastes |
| Chapter VIII |
Prevention of Marine Pollution and Liability for Environmental Emergency |
| 38. |
Committee to ensure compliance of international obligations |
| 39. |
Duties and liabilities of Operator in case of environmental emergency |
| 40. |
Exemption of Operator from liability in certain cases |
| Chapter IX |
Offences and Penalties |
| 41. |
Penalty for contravention of certain provisions of Act by person |
| 42. |
Penalty for contravention of certain provisions of Act involving vessel |
| 43. |
Penalty for contravention of certain provisions of Act involving aircraft |
| 44. |
Penalty where no provision made in Act |
| 45. |
Offences by companies |
| Chapter X |
Miscellaneous |
| 46. |
Constitution of fund |
| 47. |
Security for permit by certain persons |
| 48. |
Designated Court and jurisdiction |
| 49. |
Report to Committee of offences |
| 50. |
Conferment of powers of investigation, etc |
| 51. |
Application of Code of Criminal Procedure, 1973 to proceedings before Designated Court |
| 52. |
Accounts and audit of fund |
| 53. |
Returns and reports |
| 54. |
Protection of action taken in good faith |
| 55. |
Power to make rules |
| 56. |
Power to remove difficulties |
| 57. |
Rules, notifications or orders made or issued to be laid before Parliament |
