The Chemical Weapons Convention Act, 2000

2. Definitions.-

In this Act, unless the context otherwise requires,-

a.      "Article" means an Article of the Convention;

b.     "Chemical Weapons" means,-

              i.         the Toxic Chemicals and their precursors, except where intended for purposes not prohibited under the Convention, as long as the types and quantities are consistent with such purposes;

the munitions and devices, specifically designed to cause death or other harm through the toxic properties of those Toxic Chemicals specified in sub-clause (i), which would be released as a result of the employment of such munitions and devices; (iii) any equipment specifically designed for use directly in connection with the employment of munitions and devices specified in sub-clause (ii), together or separately;

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c.      "Convention" means the Convention on the Prohibition of the Development, Production, Stockpiling and Use of Chemical Weapons and on their Destruction signed on behalf of the Government of India at Paris on the 14th day of January, 1993;

d.     "enforcement officer" means a person appointed as such by the Central Government under sub-section (1) of section 9 or by the State Government under sub-section (2) of that section;

e.      "goods", in relation to Toxic Chemicals, Precursors or Discrete Organic Chemicals including those Discrete Organic Chemicals containing elements of phosphorous, sulphur or fluorine, means any material, commodity, article or compound consisting of such Toxic Chemicals, Precursors or Discrete Organic Chemicals including those Discrete Organic Chemicals containing elements of phosphorous, sulphur or fluorine and includes materials, commodities, articles, compounds or apparatus used in the production, processing or storing of Toxic Chemicals, Precursors or Discrete Organic Chemicals including those Discrete Organic Chemicals containing elements of phosphorous, sulphur or fluorine;

f.      "industry" includes a Facility;

g.     "Inspector" means an individual designated by the Technical Secretariat, according to the procedures as set forth in Part II, Section A, of the Verification Annex to the Convention, to carry out an inspection or visit in accordance with the Convention;

h.      "National Authority" means the National Authority for the Chemical Weapons Convention established under sub-section (1) of section 6;

i.       "Organisation" means the Organisation for the prohibition of Chemical Weapons established pursuant to Article VIII;

j.       "prescribed" means prescribed by rules made under this Act;

k.      "purposes not prohibited under the Convention" means-

              i.         industrial, agricultural, research, medical, pharmaceutical or other peaceful purposes;

protective purposes namely those purposes directly related to protection against Toxic Chemicals and to protection against Chemical Weapons;

            iii.         military purposes not connected with the use of Chemical Weapons and not dependant on the use of the Toxic Properties of Chemicals as a method of warfare; and

            iv.         law enforcement including domestic riot control purposes;

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l.       "State Party" means a signatory or acceding State to the Convention whose instrument of ratification or accession has been deposited with the Depository of the Convention;

m.    words and expressions used in this Act and not defined but defined in the Convention, or the Code of Criminal Procedure, 1973, shall have the meanings respectively assigned to them in that Convention or Code.

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