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The Indian Antarctic Act, 2022

[Act No. 13 of 2022]

[6th August, 2022.]

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


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