Atomic Energy Act, 1962

Contents
Sections	Particulars
1	Short title, extent and commencement
2	Definitions and interpretation
3	General Powers of the Central Government
4	Notification of discovery of uranium or thorium
5	Control over raining or concentration of substances containing uranium
6	Disposal of uranium
7	Powers to obtain in for information regarding materials, plant or processes
8	Power of entry and inspection
9	Power to do work for discovering
10	Compulsory acquisition of rights to work minerals
11	Compulsory acquisition of prescribed substances, minerals and plants
12	Compensation in case of compulsory acquisition of a mine
13	Novation of certain contracts
14	Control over production and use of atomic energy
15	Requisitioning of any substance for extracting uranium or plutonium
16	Control over radioactive substances
17	Special provisions as to safety
18	Restriction on disclosure of information
19	Prevention of entry into prohibited areas
20	Special provisions as to inventions
21	Principles relating to payment of compensation
22	Special provision as to electricity
23	Administration of Factories Act, 1948
24	Offences and penalties
25	Offences by companies
26	Cognizance of offences
27	Delegation of powers
28	Effect of other laws
29	Protection of action taken in good faith
30	Power to make rules
31	Act binding on Government
32	Repeal of Act 29 of 1948
	Foot Notes

[Act No. 33 of 1962 dated 15th. September, 1962]

An Act to provide for the development, control and use of atomic energy for the welfare of the people of India and for other peaceful purposes and for matters connected therewith.

Be it enacted by Parliament in the Thirteenth Year of the Republic of India as follows: